NIHAL @ NIHAL SINGH Vs. ASMER SINGH

JUDGEMENT

(1.) Judgment Debtor is in the revision petition against the order passed by the Executing Court dated 13.02.2019 directing the Judgment Debtors to execute the sale deed in favour of the Decree Holders, consequent upon a decree for specific performance of agreement to sell. Some facts are required to be noticed.

(2.) Plaintiff-respondent No.1 filed a suit for possession by way of specific performance of the contract of sale dated 17.05.2010 executed by defendant Nos.1 to 9 with respect to land measuring 98 kanals 11 marlas comprised in Khewat No.35, Khatauni No.37 and Khewat No.26/27 min, Khatauni No.27. The suit was contested by the defendants.

(3.) Learned trial Court decreed the suit filed by the plaintiff in entirety. In the pleadings, respondent No.1-plaintiff had given the details of the land agreed to be sold, which is as under:-