GURCHARAN SINGH Vs. HARBANS SINGH

JUDGEMENT

(1.) THE present Regular Second Appeal is directed against the judgment and decree of the Additional District Judge, Ludhiana, dated December 5, 1983 whereby the judgment and decree of the Subordinate Judge, Ist Class, Ludhiana, dated March 9, 1981 was partly reversed.

(2.) A brief narrative of the facts would be appropriate.

(3.) THE respondent, after putting in appearance, contested the suit on the plea that the amount paid by the appellant had been forfeited as he failed to get the sale deed executed.