HARJEET SINGH Vs. AMRIK SINGH

JUDGEMENT

(1.) Leave granted.

(2.) The only question in this appeal is whether the High Court should have entered into a finding of fact arrived at by the first appellate court u/s. 100 of the Code of Civil Procedure.

(3.) The suit in question was filed by the appellants against the respondents for specific performance of an agreement to sell agricultural land at a price of Rs. 4,27,635.00. It was the appellants' case that they had paid the earnest money amount of Rs. 65,000.00 and the balance amount was to be paid on the date of the execution of the sale deed which was fixed for 11.06.1990. The grievance of the appellants was that despite the appellants being present for the purpose of completion of formalities of the agreement of sale, the respondent-defendants did not turn up.