BHAGAT SINGH AND ORS Vs. DARSHAN SINGH

JUDGEMENT

(1.) The Appellants/Defendants - Bhagat Singh, Amar Singh, Chann Singh @ Chand Singh, have filed this second appeal after having lost in the first appeal preferred by them against the judgment and decree dated 1.3.2006 passed by Civil Judge (Sr. Division) Ferozepur, decreeing the suit of the Respondent/Plaintiff - Darshan Singh for the recovery of 1,27,000/-, along with interest @18% per annum from the date of execution of the agreement till date of decree.

(2.) In fact Plaintiff filed suit for possession of 7 Kanal and 4 Marlas of land by way of specific performance of the agreement dated 21.7.2001, which according to him was executed in his favour by Defendant No. 1 and at the time of execution of the agreement said Defendant received 1,27,000/-as earnest money. He also prayed for declaration to the effect that sale of land in favour of Defendants No. 2 and 3 is illegal, null and void and ineffective on his rights and in the alternative for the recovery of 1,50,000/-; 1,27,000/-refund of earnest money and 23,000/-as damages. He succeeded in proving the execution of agreement in his favour by Defendant No. 1 and that the sale deed executed in favour of Defendants No. 2 and 3 was null & void and ineffective on his rights. However, he failed to prove that he always remained ready and willing to perform his part of the contract. Accordingly, the trial Court did not decree the suit of the Plaintiff for specific performance of the agreement. Defendants preferred an appeal against the judgment and decree of the learned trial Court, but the same was dismissed.

(3.) Vide order dated 9.12.2009, notice of motion was issued only regarding the rate of interest on the ground that no rate of interest was mentioned in the agreement nor the alleged transaction was commercial one.