AIJAZ ALI ALIAS CHHOTE Vs. RAJ SINGH

JUDGEMENT

(1.) Heard Shri Rajeev Singh and Shri Sanjeev Singh, learned counsel for the appellant and Shri Pramood Jain, learned counsel for the respondent who has appeared through caveat.

(2.) This is defendant's Second Appeal arising out of Original Suit No.200 of 2002 which was decreed by Civil Judge (Senior Division), Baghpat on 11.8.2010 and defendant was directed to execute the sale deed of the property in dispute pursuant to registered agreement for sale dated 14.3.2001 after receiving the balance sale consideration. Against the said decree defendant-appellant filed Civil Appeal No.46 of 2010 which was dismissed by Additional District Judge (Special), Baghpat on 26.11.2011 hence this Second Appeal.

(3.) In paragraph 15 of the affidavit filed in support of stay application in this appeal it has been stated that pursuant to the impugned decree sale deed has also been executed by the Executing Court in favour of the respondent on 12.1.2012. Copy of the sale deed is Annexure-8 to the affidavit.