T R BHAGAT Vs. RANJIT KAUR

JUDGEMENT

(1.) ALLOWED subject to just exceptions. Allowed. Suit record has been summoned and perused. Appellant was the plaintiff and had sought specific performance of an agreement dated June 26, 2007; and in respect of the consideration to be paid by the plaintiff to the defendants, as per prayer clause (a) it was stated : Upon receipt of the balance amount as to be negotiated as a first option to be given to the plaintiff.

(2.) AT the outset, learned senior counsel for the appellant concedes that the agreement in question does not record the sale consideration.

(3.) THE agreement/memorandum on which claim was predicated in the suit has been executed between the appellant and one Probjot Singh S/o late Sardar Gurbachan Singh and as per the plaint defendants No.1 to 9 were the joint owners of the property along with late Shri Probjot Singh. The memorandum in question reads as under:-