HARBANS KAUR Vs. MADAN LAL

JUDGEMENT

(1.) The plaintiff Madan Lal filed a suit for specific performance of the agreement of sale dated 30.05.1986 as against the defendant Harbans Kaur.

(2.) Harbans Kaur suffered a decree for specific performance of the agreement of sale at the hands of both the courts below.

(3.) She preferred RSA No. 334 of 1995 challenging the concurrent judgment of the courts below, granting a decree for specific performance of the agreement of sale.