BOHRI LAL Vs. DEV RAJ

JUDGEMENT

(1.) Heard in physical mode.

(2.) The present revision petition has been filed petition under Article 227 of the Constitution of India for setting aside the impugned order dtd. 17/1/2020 (Annexure P-8) passed by the Additional District Judge, Faridabad whereby the appeal filed by the defendant-respondent has been allowed.

(3.) Brief facts relevant to the present lis are that the plaintiffpetitioner instituted a suit for specific performance of agreement to sell dtd. 24/4/2007 qua plot measuring 50 sq. yds. situated in Village Unchagaon, Faridabad for a total sale consideration of 21 Lacs out of which it was averred that the payment of Rs.1,67,500.00 was received by the defendantrespondent and possession was also handed over to the plaintiff-petitioner on the same date. The sale deed was to be executed upto 24/4/2008 but on the said date the defendant-respondent did not appear before the Sub Registrar.