SATYA PARKASH Vs. BANSHI LAL

JUDGEMENT

(1.) Appellant/defendant has filed this appeal against the judgment dtd. 20/12/2021 passed by learned Additional District Judge, Palwal whereby set aside the judgment and decree dtd. 3/5/2019 passed by learned Civil Judge (Junior Division), Hathin and decreed the suit for possession and specific performance, against the appellant-defendant and in favour of respondent/plaintiff.

(2.) For easy reference, the parties to the /is, hereinafter shall be referred to by their original status in the suit.

(3.) In brief facts of the case are that plaintiff filed a suit against the defendant for possession by way of specific performance, with material averments that defendant entered into an agreement dtd. 13/1/2006 with him, for sale of his land measuring 16 Kanal, as detailed in the head note of the plaint, situated within Revenue Estate of village Khokiyaka, Tehsil Hathin, District Palwal for total sate consideration of 740 lakhs and defendant received 237,45,000/- from him as part payment, and reduced into writing the agreement to sell with certain conditions as detailed in the agreement (and reproduced by the learned trial Court in para No. 2 of the judgment). One of the conditions of the agreement was to get the sale deed executed and registered on 12/6/2016.