LAKHA SINGH Vs. BALWINDER SINGH

JUDGEMENT

(1.) Heard.

(2.) Leave granted.

(3.) This appeal by special leave is directed against the judgment dtd. 25/4/2018 rendered by the High Court of Punjab and Haryana at Chandigarh, whereby the second appeal (RSA No. 4577 of 2017(O&M)) preferred by the appellant-defendant was dismissed, and the judgment dtd. 20/3/2017 passed by the learned Additional District Judge, Tarn Taran('First Appellate Court') in Civil Appeal(Civil Appeal No. 05 of 2016) was affirmed. The First Appellate Court dismissed the Civil Appeal preferred by the appellantdefendant and upheld the judgment and decree dtd. 18/2/2013 passed by the learned Additional Civil Judge (Senior Division), Patti, Tarn Taran('trial Court') in Civil Suit(Civil Suit No. 535 of 2008) filed by the respondent-plaintiff. The trial Court allowed the suit partly, directing the recovery of Rs.16,00,000.00 and the interest accrued thereupon from the appellant-defendant by way of alternative relief of recovery while denying the prayer of specific performance sought for by the respondent-plaintiff.