MANGAT AND ANOTHER Vs. GORDHAN SINGH AND OTHERS

JUDGEMENT

(1.) Two of the nine legal representatives of defendant Chiranji Lal (since deceased) have filed this second appeal having lost in both the courts below.

(2.) Suit was filed by respondent no.1-plaintiff Gordhan Singh against Chiranji Lal for specific performance of the agreement to sell dated 13.08.2004. The execution of the agreement was admitted by the defendant, who also pleaded that he has always been ready and willing to perform his part of the contract. Defendant, however, pleaded that plaintiff was not ready and willing to perform his part of the contract. There was also temporary injunction obtained by grandson of the defendant against alienation of the suit land by defendant by filing a separate suit for injunction titled Jitender vs. Chiranji Lal.

(3.) Both the courts below have decreed the suit of the plaintiff.