LAWS(P&H)-2012-1-338

JAGIR SINGH AND ORS Vs. GURMEJ KAUR

Decided On January 13, 2012
Jagir Singh And Ors Appellant
V/S
GURMEJ KAUR Respondents

JUDGEMENT

(1.) Plaintiffs have preferred this appeal challenging the judgment and decree dated 23.1.1984 passed by the first appellate court whereby the appeal filed by defendant No.6 was allowed and the suit of the plaintiffs for specific performance was dismissed and a decree for recovery of Rs. 6,000/- was passed in their favour.

(2.) The case of the plaintiffs, in brief, was that defendant No.6 was the owner of the land measuring 20 Kanals 2 Marlas as described in the head note of the plaint. Defendant No.6 entered into an agreement to sell the said land in favour of the plaintiffs on 07.10.1978. The sale deed was to be executed on or before 05.11.1980. Rs. 13,000/- were received as earnest money by the defendant No.6 out of the total sale consideration of Rs. 36,431.25 P. The price of land was agreed @ Rs. 14,500/- per acre.

(3.) Possession of 3 Kanals 2 Marlas of land was delivered to the plaintiffs out of Rectangle 85 Killa No. 19/4 by defendant No.6.