SURESH BALA Vs. SURESH KUMAR

JUDGEMENT

(1.) The present appeal has been filed by the appellants-defendants against the judgments dtd. 8/8/2018 passed by the Court of Addl. Civil Judge (Sr.Divn.), Jind and 10/1/2023 passed by the Court of Additional District Judge, Jind whereby concurrent findings have been recorded against the appellants and the suit filed by respondent Suresh Kumar for specific performance and declaration stands decreed while the suit filed by the appellants for declaration to the effect that agreement to sell dtd. 3/2/2016 alleged to be executed by Jagdish Singh, husband of appellant No.1 with regard to suit property is false and fictitious document and not binding on the appellants, was dismissed.

(2.) The brief facts of the case of respondent are that Suresh Kumar filed suit for specific performance of agreement to sell dtd. 3/2/2016 which was executed by Jagdish Singh in favour of respondent with regard to suit property. That said Jagdish Singh died after the execution of aforesaid agreement to sell and appellants are widow and daughter of said Jagdish Singh. The total sale consideration was Rs.13,50,000.00 and Jagdish Singh received Rs.9,60,000.00 as earnest money from respondent at the time of execution of said agreement to sell.

(3.) The civil suit filed by respondent Suresh was contested by appellants and they filed written statement.