JAGJIT SINGH Vs. MANJIT KAUR

JUDGEMENT

(1.) The present appeal has been preferred by the plaintiff-appellant challenging the judgment and decree dtd. 29/11/2014 passed by the Trial Court and judgment and decree dtd. 4/9/2019 passed by the First Appellate Court whereby his suit for possession by way of specific performance has been dismissed.

(2.) Brief facts relevant to the present lis are that the plaintiff-appellant filed the suit averring that the suit property was owned by one Sundri Devi who died on 19/3/1976. The said Sundri Devi had, during her life-time, agreed to sell the suit property to the plaintiff-appellant for Rs.9800.00 and had also received the entire sale consideration. The possession of the suit property was already with Amrik Singh, the brother of the plaintiff-appellant. It was further pleaded that since some portion of the suit property was vesting in the Central Government and the said Sundri Devi, being allottee thereof, was in arrears of installments, she could not execute the sale deed and executed an agreement to sell dtd. 10/10/1972 with the assurance that as soon as all the installments are paid she would inform the plaintiff-appellant and get the sale deed executed and registered. Sundri Devi died on 19/3/1976 leaving behind Makhni Devi and Nanki Devi as her legal heirs. It was further pleaded that before her death Nanki Devi sold her half share out of the total land measuring 25 Kanals 01 Marlas to Smt. Jasbir Kaur and Shri Jagjit Singh but the sale deed regarding the suit property could not be executed and registered because Makhni Devi also expired leaving behind defendant-respondent Nos.1 to 3 as her legal heirs. According to the plaintiff-appellant the defendant-respondent Nos.1 to 3 were bound to execute the sale deed in favour of the plaintiff-appellant as per the terms and conditions of the agreement to sell executed by their maternal grandmother, Sundri Devi, but they failed to do so despite repeated requests. Rather, defendant-respondent Nos.1 to 3 sold the suit property to defendant-respondent Nos.4 to 7 vide sale deed dtd. 12/1/2007. According to the plaintiff-appellant he was always ready and willing to perform his part of the contract. Hence, the suit. The defendant-respondent Nos.1 to 3 were proceeded against ex-parte. The defendant-respondent Nos.4 to 7 in their written statement took the plea that they had purchased the suit property after due verification from the revenue record as well as on payment of sale consideration and thus they being bona fide purchasers were protected under Sec. 41 of the Transfer of Property Act, 1882. No replication was filed by the plaintiff-appellant.

(3.) On the basis of the pleadings of the parties the following issues were framed :