RANJIT SINGH Vs. KARAM SINGH

JUDGEMENT

(1.) THIS is a Regular Second Appeal at the instance of one LR of defendant No.1 namely Ranjit Singh against the judgment and decree of both the Courts below, whereby the suit of the plaintiff for specific performance of agreement to sell dated 11.07.2002 in respect of land measuring 3 Bighas and 18 Biswas as described in the plaint has been decreed by both the Courts below.

(2.) AN agreement to sell dated 11.07.2002 in respect of the land at the rate of Rs. 3,70,000/ - per acre was entered into between Gian Singh -defendant -Vendor and the Karam Singh -plaintiff. The defendant is stated to have received a sum of Rs. 1,30,000/ - as an earnest money.

(3.) THE target date for the execution of the registration of the sale deed was 30.12.2002 which was extended to 16.06.2003 and endorsement to this effect was made on the agreement attested by the witnesses of the agreement. As per the case set out by the plaintiff, the plaintiff approached the defendant to get the land cleared from the bank.