KULWANT KAUR AND OTHERS Vs. TARSEM LAL

JUDGEMENT

(1.) CM No. 5626 -C of 2013

(2.) ALLOWED to the extent of bringing on record the Legal Representatives of Baldev Singh.

(3.) UPON notice, the appellants appeared and filed written statement raising various preliminary objections. On merits, it was asserted that the defendants never executed the alleged agreement to sell in favour of the plaintiff nor received any earnest money; however, if the same is proved that will be the result of fraud and misrepresentation. Remaining allegations were denied and dismissal of the suit was prayed.