GURMINDER SINGH Vs. NIRMAL SINGH

JUDGEMENT

(1.) This is an appeal filed by the seller-defendant against the concurrent findings recorded against him regarding the agreement to sell and he has been directed to execute the sale deed by granting specific performance to the purchaser-plaintiff.

(2.) As per the facts mentioned in the appeal, the agreement to sell was entered into on 26.10.2004 by Sh. Ranjit Singh as power of attorney of the present appellant-Gurminder Singh with the respondent for selling 11 1/2 biswa 2 biswansi out of the land measuring 16 kanals situated in Malerkotla. This agreement was entered into by Ranjit Singh on the basis of the power of attorney executed by the appellant on 05.05.2004. The date of execution of the sale deed was fixed as 28.02.2005. However, the said attorney of the appellant did not turn up to the sale deed, therefore, the present suit was filed by the respondent.

(3.) Finding the agreement to be valid, the trial Court decreed the suit. The lower Appellate Court also upheld the findings of the Trial Court and dismissed the appeal filed by the present appellant.