RAJPAL SINGH Vs. SAROJ (DECEASED)

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dtd. 29/9/2016 passed by the High Court of Punjab and Haryana at Chandigarh in Second Appeal No. 4594 of 2009 by which the High Court has allowed the said appeal preferred by the original plaintiff and has quashed and set aside the judgment and order passed by the First Appellate Court decreeing the suit for specific performance and restoring the judgment and decree passed by the learned Trial Court dismissing the suit for specific performance of the agreement to sell, the original respondent No.1 has preferred the present appeal.

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

(3.) Shri Ankur Mittal, learned counsel appearing on behalf of the appellant has vehemently submitted that as such, the appellant is the victim of the fraud played by the original plaintiff as well as the original defendant No.2 (wife and husband).