BHAJAN LAL Vs. BALBIR

JUDGEMENT

(1.) THIS is defendant's appeal and has been directed against the judgment and decree dated 3.4.1979 passed by the Court of Additional District Judge, Gurgaon, who affirmed the judgment and decree dated 24.7.1978 passed by the Court of Sub Judge Ist Class, Ballabgarh, who decreed the suit of the plaintiff-respondent by way of specific performance.

(2.) THE pleadings of the parties can be summarised in the following manner:-

(3.) THE plaintiff filed replication to the written statement, in which he reiterated his allegations made in the plaint by denying those of the written statement and from the above pleadings of the parties, the trial Court framed the following issues :-