RAMESH KUMAR Vs. CHAMAN LAL

JUDGEMENT

(1.) This suit for specific performance of an agreement to sell and in the alternative recovery of damages in the sum of Rs.6 lakhs and permanent injunction was filed by the plaintiff against the defendants.

(2.) The defendants were proceeded against ex parte vide orders dated 24.4.1995. In support of his case the plaintiff filed his affidavit and proved on record the documents Ex. P1 to Ex.P-17. The agreement to sell is Ex.P-8.

(3.) I have heard learned counsel for the plaintiff. I have gone through the records.