BAGGA SINGH Vs. SHINGARA SINGH

JUDGEMENT

(1.) Vide this common order CR Nos.5328 and 5329 of 2015 are being decided as common issue is involved in both the petitions. Facts are being taken from CR No.5328 of 2015.

(2.) Petitioner(s) seek quashing of impugned order dated 28.07.2015, passed by learned Additional Civil Judge, Sr. Divn. Nakodar, whereby his application filed under Order 1 Rule 10 CPC has been dismissed.

(3.) Learned counsel for the petitioner(s) states that agreement to sell was executed on 12.04.2004 in respect of 39 Kanals 7 Marlas of land at the rate of Rs.3,45,000/- per acre. Earnest amount to the tune of Rs.4,50,000/- was paid and target date for execution of sale deed was fixed on or before 05.10.2004. An additional amount of Rs.2,00,000/- towards earnest amount was also paid on 03.06.2004 and endorsement to this effect was made in the agreement to sell.