KARNAIL SINGH Vs. PHUMAN SINGH

JUDGEMENT

(1.) By this common order, RSA No. 4599 of 2013 and RSA No. 4795 of 2013 are being disposed of as these arise from the same judgments of the courts below.

(2.) RSA No. 4599 of 2013 is at the instance of plaintiff seeking modification of the judgment of lower appellate court whereby the alternative relief of recovery of the amount has been granted instead of specific performance of agreement to sell as decreed by the trial Court.

(3.) RSA No. 4795 of 2013 is at the instance of defendant who challenged the judgment and decrees of both the courts below which have accepted the validity of the agreement to sell in question.