ISHWAR (SINCE DECEASED) Vs. BHIM SINGH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal impugns an order of the High Court of Punjab and Haryana at Chandigarh(High Court) dtd. 11/1/2017 passed in Civil Revision No.8105 of 2016, whereby the revision preferred by the appellant(s) against the order of the Civil Judge (Senior Division), Kaithal(Execution Court) dtd. 3/11/2016 was dismissed.

(3.) A suit for specific performance was instituted by the respondents against the appellant(s) (which would include their predecessor in interest) for enforcement of an agreement to sell dtd. 18/5/2005. In the plaint, inter alia, it was alleged that the appellant(s) had agreed to sell the property in dispute at a total consideration of Rs.18.00 lacs, out of which Rs.9.77 lacs was paid in advance, yet, despite service of notice requesting execution of sale deed, the appellants failed to execute the same.