MANJIT SINGH Vs. DARSHANA DEVI

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from the judgment and order passed by the High Court of Punjab and Haryana at Chandigarh dtd. 22/1/2019 in Regular Second Appeal No.1145/1992 by which the High Court allowed the Second Appeal filed by the original plaintiff and thereby decreed the suit of the plaintiff granting specific performance of oral agreement of sale of the year 1986.

(3.) The facts giving rise to this appeal may be summarized as under.