HARPAL SINGH Vs. GURMUKH SINGH

JUDGEMENT

(1.) THIS is a defendant's appeal and has been directed against the judgment and decree dated 14.2.2000 passed by Addl. District Judge, Fatehgarh Sahib, who affirmed the judgment and decree dated 14.5.1998 passed by Civil Judge (Junior Division), Fatehgarh Sahib, who passed a money decree for a sum of Rs. 65,000/- along with interest @ 6% per annum from the date of the execution of the agreement dated 19.6.1982 (Ex.P1) till payment.

(2.) SOME facts can be noticed in the following manner :-

(3.) THE parties led oral and documentary evidence in support of their respective cases and on the conclusion of trial, the trial Court granted a money decree for a sum of Rs. 65,000/- as the plaintiff abandoned his relief for specific performance.