BHUPINDER KUMAR Vs. ANGREJ SINGH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the final judgment and order dated 23.03.2007 passed by the High Court of Punjab & Haryana at Chandigarh in Civil Revision No. 2972 of 2003 whereby the High Court dismissed the Revision and upheld the order passed by the Executing Court.

(3.) The appellant entered into an agreement dated 20.11.1990 to purchase land measuring 1 kanal 14 marlas situated within the Revenue Estate of Pehowa. As per the agreement, the total sale consideration of the property was fixed @ Rs. 3,850/- per marla. The vendor had received Rs. 20,000 as earnest money. The sale, as per agreement, was to be executed and registered on or before 20.05.1991.