JAGJIT SINGH OBEROI Vs. RANJEET KAUR AND ORS.

JUDGEMENT

(1.) RESPONDENTS No. 2 and 3 have already been proceeded against ex - parte. We have heard learned counsel for the appellant and respondent No. 1.

(2.) A very short issue arises for consideration. Whether the learned Single Judge has correctly applied the law by enhancing sale consideration to be paid by the appellant by a further sum of Rs. 1,00,000,00/ - (Rupees One Crore only) while decreeing the suit seeking specific performance of an agreement to sell dated March 18, 2007.

(3.) ABNESH Kaur, impleaded as defendant No. 2 in the suit was the mother of Ranjeet Kaur, impleaded as defendant No. 1 in the suit. When the suit was filed and till when the impugned decree dated December 24, 2014 was passed Abnesh Kaur was alive. She expired on February 14, 2015. Apart from Ranjeet Kaur she was survived by two daughters named Ajit Kaur and Maninder Kaur. The respondents in the appeal are Ranjeet Kaur, in her capacity as defendant No. 1 in the suit and as the legal heir of Abnesh Kaur. Ajit Kaur and Maninder Kaur have been impleaded as respondents No. 2 and 3 in the appeal as legal heirs of their deceased mother.