BHAGWANTI(D) Vs. MOHINDER

JUDGEMENT

(1.) The unsuccessful plaintiff seeks to challenge the judgment and order passed by the High Court of Punjab and Haryana at Chandigarh dtd. 21/9/2016 in Second Appeal No. 4730 of 2016 by which the High Court dismissed the second appeal preferred by the petitioner herein (plaintiff) and thereby affirmed the concurrent findings recorded by the two courts below.

(2.) For the sake of convenience, the petitioner herein shall be referred to as the original plaintiff, respondent no.1 shall be referred to as the original owner and the respondent no. 2 shall be referred to as the subsequent transferee.

(3.) It appears that the plaintiff instituted a suit for specific performance of contract based on an agreement of sale dtd. 2/3/2004. There were few other agreements also executed between the parties i.e. the petitioner herein and respondent no.1. The total sale consideration fixed was Rs.10.50 lakh and about Rs.3.5 lakh was paid by way of earnest money.