NATTHU Vs. RAJENDRA

JUDGEMENT

(1.) Heard.

(2.) The appellants/original defendants have preferred 2. The appellants/original defendants have preferred

(3.) The respondent/plaintiff herein has filed suit for specific performance of the contract against the appellants/defendants along with prayer for perpetual injunction. It is the case of the respondent/plaintiff that appellant/defendant No. 1 had agreed to sell the suit land for consideration of Rs.1,72,500.00 and accordingly, he paid earnest money of Rs.45,000.00 to him. Accordingly, an earnest note has been executed by the defendant No. 1 in favour of respondent/plaintiff on 10/6/2004 by putting the respondent/plaintiff in possession of the suit land.