ROSHAN LAL @ DARSHAN LAL Vs. ZILE SINGH

JUDGEMENT

(1.) C.M.No.8225-C-2012

(2.) C.M is allowed, subject to all just exceptions. Delay, if any, in making up the deficiency in the Court fee is condoned.

(3.) This is defendant's second appeal challenging the judgment and decree dated 01.03.2012 of the lower Appellate Court, whereby, appeal of the plaintiff-respondent against dismissal of his suit by the trial Court has been accepted and his suit for possession by way of specific performance of an agreement dated 18.11.1997 qua the land in dispute has been decreed.