KRISHNA DEVI Vs. KARTAR SINGH BIDHURI

JUDGEMENT

(1.) This Regular Second Appeal under Section 100 of the Code of Civil Procedure, 1908 (CPC) impugns the judgment and decree [dated 2nd February, 2017 in RCA No.8718/2016 (Case ID No.DLST010000292012) of the Court of Additional District Judge-05, South District, Saket Courts, New Delhi] of dismissal of First Appeal under Section 96 of the CPC filed by the appellant against the judgment and decree [dated 7th March, 2012 in Suit No.344/2012 of the Court of Civil Judge-06 (West), Tis Hazari Courts, Delhi] of specific performance of an Agreement of Sale of immovable property, in favour of the respondent / plaintiff and against the appellant / defendant.

(2.) This appeal came up first before this Court on 22nd November, 2017 when, without indicating as to what substantial question of law arises, notice thereof was ordered to be issued and the Trial Court record requisitioned.

(3.) The counsel for the respondent has been appearing. The counsel for the appellant has been heard and the Trial Court record requisitioned perused.