ROOP CHAND CHAUDHARI Vs. RANJIT KUMARI

JUDGEMENT

(1.) AFTER filing a suit for refund of the advance and an equal sum by way of damages and interest for not executing the sale deed within the specified time can the suit be allowed to be amended to seek decree for specific performance of the contract and claim the original relief as an alternative relief in a suit filed by the person who agreed to purchase is the legal issue which we are called upon to determine on a reference made by a learned single Judge of this Court. Our answer is that amendment cannot be allowed.

(2.) ROOP Chand Chaudhary on 25-1-1988 agreed to sell his house No. 4, Sector 9-A, Chandigarh to Smt. Ranjit Kumari for Rs. 18,50,000/- and the former received Rs. 50,000/- as earnest money8. On 27-1-1988 Rs. 1,50,000/- more was received by him on 10-5-1988. By this time, the seller had received Rs. 4,00,000/- from the purchaser.

(3.) THE parties mutually agreed to extend the date twice: once to 10-7-1988 and secondly, to 29-7-1988.