DHARAMVIR Vs. SANJAY GUPTA

JUDGEMENT

(1.) CM No.13050 -C of 2014:

(2.) R .S.A. No.5507 of 2014 (O&M):

(3.) LEARNED counsel for the appellant argued that the judgments passed by the Courts below are incorrect and not as per law as the evidence has been misread. The readiness and willingness of the plaintiff -respondent was conditional as he was not ready and willing to perform his part of the contract as per agreement. He further argued that as per Section 60 of the Specific Relief Act, the conditions are to be construed as it is in the document. He further argued that as the suit was filed in the year 2006, after more than two years of the date of execution of the sale deed, which also shows that the plaintiff -respondent was not ready and willing to perform his part of the contract.