SUKHUWINDER KAUR Vs. AVTAR SINGH

JUDGEMENT

(1.) Although, the delay in filing of the appeal is huge, however, in view of the no objection by the learned counsel for the respondent, delay of 120 days in filing the appeal is condoned. Main case

(2.) The defendants-appellants are in Regular Second Appeal against the concurrent finding of fact arrived at by the courts below while decreeing the suit for possession by way of specific performance of the agreement to sell.

(3.) For the sake of convenience, the parties are referred by their status in the suit.