UPINDER SINGH GOINDI @ BHUPINDER SINGH Vs. MANJIT SINGH

JUDGEMENT

(1.) THIS order of mine shall dispose of two Regular Second Appeal Nos.4256 of 2014 (Upinder Singh Goindi @ Bhupinder Singh Versus Manjit Singh & others) and 3570 of 2014 (Manjit Singh & others Versus Upinder Singh Goindi @ Bhupinder Singh). As the common question of law and fact is involved in both the appeals, the facts are being taken from

(2.) THE Regular Second Appeal No.4256 of 2014 has been filed at the instance of the defendant -vendor and, whereas, RSA No.3570 of 2014 has been filed by the plaintiff -vendees.

(3.) IT has been stated that on 16.11.1999, another sum of Rs. 2,00,000/ - was paid and prior to the execution and registration of the sale deed, a legal notice dated 1.4.2000 was served upon the defendants and thereafter the suit was filed on 9.5.2000 on the premise that on the date fixed, defendant No.1 did not come present.