GURMINDER SINGH & ORS Vs. MANGAT RAM

JUDGEMENT

(1.) Leave granted.

(2.) Present Appeal arises out of the impugned judgment and order dated 19.12.2017 in C.R.No. 680 of 2014 passed by the Punjab and Haryana High Court, wherein the revision petition preferred by the respondent defendant was allowed.

(3.) The appellants (original plaintiffs) had entered into an agreement for sale of the suit land with the respondent defendant on 09.02.1996. Despite receiving earnest money, the respondent defendant failed to execute and register the sale as per the agreement. This led to a suit for possession being filed by the appellants plaintiffs. Herein despite service through publication against the respondent defendant, no one appeared on his behalf. Consequently, the suit was proceeded against the respondent defendant ex parte and a decree of specific performance was passed against him on 09.06.2000.