HAWA SINGH Vs. KRISHNA DEVI

JUDGEMENT

(1.) Plaintiff filed a suit for possession by way of specific performance of contract dated 27.03.2006.

(2.) Vide the aforesaid contract/agreement to sell 14 Kanals of land was agreed to be sold for a total sale consideration of Rs.2,00,000/-. An earnest amount to the tune of Rs.1,86,000/- was paid and target date for execution of the sale deed was fixed as 15.09.2006.

(3.) Plaintiff got her presence marked before the Sub-Registrar, Narnaul in order to show readiness and willingness on her part, but the defendant failed to attend the office of Sub-Registrar, Narnaul for the purposes of execution of sale deed.