GURMAIL KAUR Vs. JEET SINGH THROUGH LRS

JUDGEMENT

(1.) Appellant-objector is in second appeal against the judgment dated 19.03.2002 passed by District Judge, Faridkot vide which appeal against order dated 04.06.2001 passed by Civil Judge (Senior Division), Moga was dismissed.

(2.) Appellant is an objector and filed objections under Order 21 Rule 99 CPC, seeking release of plot including rooms and one hand pump measuring 7 marlas 4 sarsahies comprised in Khasra No.77//91 bounded in a specific manner as shown in the head note of the objections on the basis of sale deed dated 09.03.1987 executed by Darshan Singh son of Uttam Singh in her favour.

(3.) Darshan Singh son of Uttam Singh was owner of land in question. He entered into an agreement to sell dated 16.12.1986 with Jeet Singh. An earnest amount to the tune of Rs.11,000/- was received by Darshan Singh against total sale consideration of Rs.15,000/-. 15.12.1987 was the date fixed for execution of the same. None appeared before the Sub Registrar on the date fixed. Jeet Singh filed Civil Suit No.83 dated 14.03.1988 for possession by way of specific performance. Suit was decreed.