VIJAY SHARMA Vs. CHARAN DASS

JUDGEMENT

(1.) C.M. No. 6097 -C of 2013.

(2.) PLAINTIFF is in second appeal against concurrent judgments and decrees passed by the Courts below in a suit for specific performance.

(3.) PLAINTIFF alleged that the defendant is owner in possession of the suit land. He agreed to agreement to sell dated 20.05.2005 to sell the property in question along with shop to the plaintiff for a total sale consideration of Rs. 5,00,000/ -. He received the amount of Rs. 4,50,000/ - as earnest amount and fixed 20.05.2007 as a date for execution of sale deed. The agreement was witnessed by two witnesses and was signed by the defendant as well.