BAWA SUNDER SINGH Vs. HANS RAJ SIAL

JUDGEMENT

(1.) ON the 24-1-1947 Bawa Sunder Singh, hereinafter referred to as the seller, agreed to sell to mr. Hans Raj Sial, hereinafter referred to as the buyer, the property described in the agreement, ext, p, 1, for rupees 8,20,000/ -. In the agreement, Ext. P. I, it was stated that the seller had received from the buyer Rs. 50,000/-as earnest money and that further sum of Rs. 30,000/- was to be paid to the seller by the buyer on account of earnest money within 15 days.

(2.) RECEIPT, Ext. P. 3, shows that the seller was paid Rs. 30,000/- on account of the balance of the earnest money on 7-2-1947.

(3.) IN Clause 3 of the agreement Ext. P. 1, it was provided that the buyer was to pay the purchase price within four months beginning with 24-1-1947.