KOMAL MANJIT SINGH Vs. DHARAMPAL GUPTA

JUDGEMENT

(1.) Defendants Nos. 1 to 3 are appellants in this Regular Second Appeal, arising out of the suit for specific performance of agreement to sell.

(2.) Detailed facts have been noticed by the Courts below, however, to complete the narrative, some facts are being noticed.

(3.) Jarnail Singh was the original owner of the property in dispute. He entered into an agreement to sell for sale of the property in dispute with defendant No.1/appellant No.1- Komal Manjit Singh. In the agreement to sell, Komal Manjit Singh was authorised to enter into a further agreement to sell on the basis of an agreement dated 23.06.2008. Komal Manjit Singh entered into an agreement to sell with plaintiff Dharampal Gupta on 08.09.2008.