ANIL KUMAR Vs. GULAB SINGH

JUDGEMENT

(1.) Plaintiffs-appellants are in Regular Second Appeal against the judgment passed by the learned First Appellate Court reversing the judgment passed by the learned Trial Court.

(2.) In the considered view of this Court, following question of law arises for adjudication:-

(3.) The plaintiffs had instituted a suit for specific performance of the agreement to sell dated 14.10.2004 with consequential relief of possession and permanent injunction. It was pleaded by the plaintiffs that defendants No. 1 and 2 had entered into an agreement to sell with them on 14.10.2004 agreeing to sell land measuring 73 kanals 14 marlas for a total sale consideration of Rs.52 lacs, on receipt of Rs. 8 lacs as earnest money. Parties had agreed to execute and register the sale deed on 10.7.2005.