ATTAR SINGH Vs. PAMMI KUMAR

JUDGEMENT

(1.) The plaintiff who allegedly entered into an agreement for sale with the defendant who is the owner of the subject property laid a suit for permanent injunction restraining the defendant from alienating the suit property.

(2.) Both the Courts below having found that there is a prima facie case in as much as a copy of the agreement for sale was produced and the signature of the defendant thereon was admitted by the defendant, chose to allow the application.

(3.) It is submitted by the learned counsel appearing for the defendant-Revision petitioner that the plaintiff did not prosecute the earlier suit filed for specific performance of the agreement for sale. It is her further submission that the Courts below had not taken into consideration the fact that the subject agreement for sale which was not produced in original was infact concocted by the plaintiff.