TEJ SINGH Vs. TRILOK CHAND

JUDGEMENT

(1.) The defendant is in second appeal against the concurrent judgments and decrees of the learned Courts below, whereby the suit for possession by way of specific performance of the Agreement to Sell dtd. 23/11/2005 filed by the plaintiff/ respondent herein, has been decreed by the learned trial Court vide judgment and decree dtd. 25/4/2012 holding the plaintiff entitled to money decree for return of earnest money of Rs.8.00 lacs from the defendant with interest @ 6% per annum from the date of institution of suit till the realization of the amount. The Civil Appeal No. 66 dtd. 25/5/2012 filed by the defendant against the said judgment and decree dtd. 25/4/2012 was dismissed by the learned Additional District Judge, Faridabad vide judgment and decree dtd. 26/4/2013; and the cross-objections filed by the plaintiff were allowed with costs decreeing the suit of the plaintiff; and the defendant was directed to clear the mortgage with the Syndicate Bank, Seekri, within 15 days of the passing of the said judgment and thereafter, he shall be liable to get the sale deed executed in favour of the plaintiff within 30 days thereof on payment of balance sale consideration by the plaintiff.

(2.) The parties shall hereinafter be referred to as per their status before the learned trial Court i.e. the appellant is the defendant'; and the respondent is the plaintiff'.

(3.) The brief facts of the case as set out in the plaint are that on 23/11/2005, the defendant entered into contract with the plaintiff to sell his agricultural land as detailed in para 1 of the plaint, situated within the revenue estate of Vill. Piala, Teh. Ballabgarh, Distt. Faridabad total measuring 8 kanal 13 marla for a sum of Rs.28,32,875.00. The defendant received a sum of Rs.3.00 lacs on 23/11/2005 as part payment from the plaintiff and he executed an Agreement to Sell and receipt on the said date. The defendant on 25/11/2005 further received a part payment of Rs.5.00 lacs from the plaintiff in which Rs.4.00 lacs was paid in cash and Rs.1.00 lac through cheque No. 051910 dtd. 25/11/2005. So the defendant received a total sum of Rs.8.00 lacs from the plaintiff and he also executed a separate receipt on 25/11/2005 in favour of the plaintiff. The land in dispute was under mortgage with the Syndicate Bank, Seekri and as per terms and conditions of the Agreement, it was for the defendant to get the land free from all kinds of encumbrances. The plaintiff was always ready and willing to perform his part of contract and is still ready and willing to perform his part of contract but the defendant did not perform his obligation despite repeated requests of the plaintiff. The sale deed was agreed to be executed and got registered on or before 30/5/2006 but the said day was a public holiday and so the plaintiff went in the office of Sub Registrar, Ballabgarh on 31/5/2006 along with balance sale consideration amount and miscellaneous expenses but the defendant did not turn up to perform his part of agreement. On 29/5/2006, the plaintiff had also obtained a copy of jamabandi and found that the land was still having lien of the bank and was not got released by the defendant. Thereafter a legal notice dtd. 30/5/2006, was also served upon the defendant to get the land released from the lien of the bank and execute the sale deed in favour of the plaintiff but in vain forcing the plaintiff to file the present suit.