ASHOK KUMAR ARORA Vs. DS SODHI

JUDGEMENT

(1.) Respondent no.1-plaintiff filed a suit for specific performance of agreement to sell dated 5th April, 2000 (Ex.PW1/7) against the appellant-defendant no.1 before the trial court. Vide judgment and decree dated 1st December, 2012 trial court has declined the relief of specific performance to respondent no.1, however, has passed a money decree in the sum of Rs. 3 lacs together with interest @ 6% per annum from the date of filing of the suit till realisation of decretal amount in favour of respondent no.1 and against the appellant.

(2.) That is how appellant is before this Court by way of present appeal under Section 96 of the Code of Civil Procedure, 1908 (the "Code", for short).

(3.) Agreement to Sell reads as under :-