DHARAMBIR Vs. PAWAN KUMAR

JUDGEMENT

(1.) Briefly stated, facts of the case are that plaintiff Pawan Kumar had filed a suit against Parshuram @ Parse (since dead represented through his LRs) as well as Dharambir, Jasbir, Agnivesh and Sanjay, all sons of Ishwar Singh, residents of village Luksar, Tehsil Bahadurgarh, District Jhajjar, seeking specific performance of agreement to sell dtd. 28/3/2019 with a consequential relief of declaration.

(2.) On getting notice, the defendants appeared and filed written statements contesting the suit. The following issues were framed:

(3.) The parties were afforded opportunities to lead evidence.