SURJEET SINGH Vs. KULJEET KAUR

JUDGEMENT

(1.) The present appeal has been preferred by the appellant-defendant against the judgment and decree dated 21.08.2013 passed by the learned Additional District Judge (Fast Track Court), Rupnagar, whereby the appeal filed by the appellant against the judgment and decree dated 29.09.2012 passed by the learned Civil Judge (Sr. Division), Rupnagar, has been dismissed.

(2.) For the sake of convenience, the status of the parties is being mentioned as in the original suit.

(3.) Plaintiff-respondent Kuljeet Kaur filed the suit for possession by way of specific performance of the agreement to sell dated 11.11.2005 in respect of the suit land measuring 3 Kanals 11 Marlas as detailed and described in the head note of the plaint situated in the revenue estate of village Rambag, H.B. No. 257, Teh. Chamkaur Sahib, District Ropar.