RUSSI FISHERIES P. LTD. Vs. BHAVNA SETH

JUDGEMENT

(1.) This is an appeal arising from a suit for specific performance of an agreement to sell.

(2.) The said suit for specific performance was dismissed with the alternative relief of refund of the admitted amount paid in advance with interest. The decree passed by the court of first instance was reversed in first appeal which judgment and order has been upheld by the High Court in Second Appeal.

(3.) One Anil Kishore Seth (since deceased) now represented by his heirs and legal representatives [Hereinafter referred to as the 'plaintiff(s)'] entered into an Agreement dtd. 18/7/1988 with Russi Fisheries (P) Ltd. [ Hereinafter referred to as 'defendant No. 1'] through its Managing Director Smt. Surjit Kavaljit Singh [Hereinafter referred to as 'defendant No. 2'] to purchase agricultural land admeasuring 79 Kanals 15 Marlas for a total sale consideration of Rs.15,41,000.00.