KARNAIL SINGH Vs. AMIT GARG

JUDGEMENT

(1.) For convenience, parties herein are addressed as per the recitals before learned trial Court.

(2.) Appellant herein is plaintiff assailing impugned judgment/ decree dtd. 3/11/2012 passed by learned District Judge, Kaithal whereby appeal filed by respondent-defendant against judgment/ decree dtd. 13/4/2010 passed by learned Additional Civil Judge (Senior Division), Guhla declining relief of possession by way of specific performance of agreement to sell dtd. 30/6/2006, but passing money decree of double amount of earnest money, was accepted and judgment/ decree dtd. 13/4/2010 was set aside and suit of plaintiff was dismissed.

(3.) Briefly stated, facts, as noticed by learned Courts, are as below: