NATHI SINGH Vs. JITENDER DUTT

JUDGEMENT

(1.) Cm No.9932-C of 2016

(2.) The defendant-appellant is in Regular Second Appeal against the judgment passed by the learned Additional District Judge, Kurukshetra.

(3.) The plaintiff had filed a suit for specific performance of the contract dated 07.11.2006, whereby the defendant had agreed to sell the land measuring 13 kanals 11 marlas being 1/4th share of the land measuring 54 kanals 3 marlas for a sum of Rs. 10,00,000/-. It was asserted that the defendant had received a sum of Rs. 5,00,000/- as earnest money and the date for execution and registration of the sale deed had been fixed as 20.02.2007.