DIDAR SINGH Vs. JOGA SINGH

JUDGEMENT

(1.) PRESENT Regular Second Appeal against judgment and decree dated 03.07.2014, passed by District Judge, Patiala, whereby the first appeal against judgment and decree dated 09.08.2011, passed by Additional Civil Judge (Sr. Divn.), Nabha, was accepted and the suit of plaintiff was decreed for alternate relief for recovery of Rs. 15,00,000/ - as principal amount along with interest @ 9% per annum.

(2.) FOR the sake of convenience, the parties are being referred to as per their status before the Court of first instance.

(3.) THE detailed facts of the case have already been recaptured in the judgments of both the Courts below. However, relevant facts for the purpose of decision of present Regular Second Appeal that plaintiff filed suit for possession on the basis of specific performance of agreement of sale dated 12.12.2001 and in the alternative a decree for recovery of Rs. 30,50,125/ - along with interest.