BALKAR SINGH Vs. MOHABAT SINGH

JUDGEMENT

(1.) This appeal has been preferred against decree for specific performance of part of the contract relating to share of the appellant in the suit property.

(2.) The respondent filed suit for specific performance of agreement to sell dated 23-5-1992 whereby the appellant agreed to sell land measuring 16 kanals for Rs. 2,30,000/- out of which advance of Rs. 2500/- was received at the time of agreement and sale deed was agreed to be executed on or before 22-12-1992 on receiving the remaining amount.

(3.) Case of the plaintiff is that he offered the remaining amount and also went to the office of the Sub-Registrar on 22-12-1992 but the defendant-appellant failed to execute the sale deed without any valid reason.