GURLAL SINGH Vs. BALDEV SINGH

JUDGEMENT

(1.) Vide this common judgment, RSA No. 4643 of 2012 titled as Gurlal Singh and another Vs. Baldev Singh and others and CR No. 2943 of 2014 titled as Gurlal Singh and another Vs. Baldev Singh and others are being disposed of.

(2.) For the sake of convenience, facts are being taken from RSA No. 4643 of 2012.

(3.) Defendants No. 2 and 3 have preferred this appeal against the judgment and decree dated 11.08.2012 passed by Additional District Judge, Tarn Taran vide which judgment and decree dated 13.05.2011 passed by Civil Judge, Junior Division, Patti was set aside and the suit of the plaintiff was decreed. Defendant No. 3 was directed to get the sale deed executed and registered in favour of the plaintiff in respect of suit land within a period of 2 months and all the defendants were directed to join hands in execution and registration of the sale deed. Plaintiff was directed to deposit an amount of Rs. 5,03,000.00 in the trial Court within a period of one and a half month payable to defendants No. 2 and 3 in equal shares.