KEWAL SINGH Vs. CHANDER SHEKHAR AGGARWAL

JUDGEMENT

(1.) Questioning the correctness of the judgments passed by the courts below, while rejecting their plaint under Order 7 Rule 11 Code of Civil Procedure, 1908 (hereinafter referred to as 'CPC'), the plaintiffs have filed this Regular Second Appeal. At the outset, it is important to note that the issue which arises for consideration before this Court is

(2.) On 15/9/2021, learned senior counsel representing the appellants contended that the appellants are prepared to amend the suit to include the relief of specific performance and pay ad valorem court fee.

(3.) The plaintiffs filed the suit for grant of decree of permanent injunction on the basis of an agreement to sell dtd. 24/2/2020 executed by defendant no.1 in their favour with respect of 140 acres of land on payment of Rs.3.59 crores as earnest money (through RTGS transactions) out of total sale consideration of Rs.169.75 crores.