BANT SINGH Vs. LABH SINGH

JUDGEMENT

(1.) This is revision petition to assail judgment dated 14.02.2012 passed by learned Additional District Judge, Patiala.

(2.) Respondent-plaintiff Labh Singh has filed suit against defendant-petitioner for specific performance of agreement to sell and also for permanent injunction. The plaintiff has alleged that he is in possession of the suit land. The defendant agreed to sell the suit land to the plaintiff but committed breach of the agreement. During pendency of the suit, the defendant claimed temporary injunction restraining the defendant from dispossessing the plaintiff from the suit land and from alienating the suit land.

(3.) The defendant broadly denied the plaint averments. The defendant denied the alleged agreement to sell. The defendant also pleaded that the plaintiff had forcibly occupied the suit land and thereupon defendant made complaint to police. The matter was settled vide compromise lease agreement dated 27.06.2007 Annexure P-1 whereby the plaintiff undertook to handover possession of the suit land to the defendant on 20.10.2007 and accordingly the defendant came into possession of the suit land on 20.10.2007.