KIRPAL KAUR Vs. RITESH

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dtd. 11/9/2017 passed by the High Court of Punjab and Haryana at Chandigarh in R.S.A. No. 2891 of 2010, by which the High Court has dismissed the said second appeal and has confirmed the judgment and decree passed by the first appellate Court, granting the relief of specific performance of the agreement to sell dtd. 11/2/2004, the original defendants have preferred the present appeal.

(2.) The facts leading to the present appeal in a nutshell are as under:

(3.) Shri Tarun Gupta, learned counsel appearing on behalf of the appellants - original defendants has vehemently submitted that in the facts and circumstances of the case, both, the first appellate Court as well as the High Court have committed a grave error in holding that the agreement to sell dtd. 11/2/2004 is not a security document/loan agreement.