NIRMAL SINGH Vs. LAKHBIR SINGH

JUDGEMENT

(1.) CM No. 3392 -C of 2011

(2.) THIS application for pre -poning the hearing of the appeal is disposed as having been rendered infructuous.

(3.) IN view of limited controversy involved in the instant second appeal, I need not go into detailed facts of the case. Suffice to notice that Respondent -Plaintiff -Lakhbir Singh filed suit against Defendant -Appellant for possession of the suit land by specific performance of the agreement to sell. The Defendant contested the suit by alleging that he is not exclusive owner of the disputed land which is Joint Hindu Family and co -parcenary property and could not be alienated without consent and permission of all the family members. The Defendant also denied the alleged agreement to sell claiming it to be forged and fabricated