PRITPAL SINGH Vs. NARINDER KUMAR

JUDGEMENT

(1.) As prayed for, the application is allowed.

(2.) Present regular second appeal has been filed challenging the judgment of the trial Court dtd. 6/7/2013 by which, the suit filed by the respondent-plaintiff Narinder Kumar for specific performance of agreement to sell dtd. 7/4/2009 has been allowed. Further challenge is to the judgment of the lower Appellate Court dtd. 31/10/2022 by which the appeal filed by the appellant therein has been dismissed.

(3.) Learned counsel for the appellant argues that in the present case, the Courts below have failed to appreciate the fact that the appellant herein had taken a loan from the respondent-plaintiff amounting to Rs.1.00 lac in the year 2009 and it was only during the process of accepting the said loan, he had signed certain blank papers, which has been misused by the respondent-plaintiff to create the agreement to sell dtd. 7/4/2009 on the basis of which, the suit was filed seeking specific performance.