HARBHAJAN SINGH Vs. BALDEV SINGH

JUDGEMENT

(1.) CM NO. 6391 -CII OF 2013

(2.) ALLOWED , as prayed for.

(3.) THE defendant contested the suit and the application for temporary injunction and controverted the averments made by the plaintiff and denied the execution of the impugned agreement. The defendant alleged that he had dealings with two commission agents and had been taking loans from them and they had been getting signatures of defendant on blank papers as security and the said papers have been converted into impugned agreement to sell and also some other agreements to sell in favour of the said commission agents and their partners.