JAI CHAND Vs. BHAJAN SINGH

JUDGEMENT

(1.) This appeal has been filed by the appellant-defendant-vendor against the judgment and decree dated 18.11.2016, whereby his appeal which was preferred against the judgment and decree dated 11.11.2014, passed by the learned Additional Civil Judge (Sr. Divn.), Ellanabad was dismissed.

(2.) The short details thereto are that there was an agreement dated 18.05.2005, vide which the appellant had agreed to sell 3 Kanals and 8 marlas of his land to the respondent-plaintiff herein. However, the transaction could be materialized. Plaintiff was not ready for getting the sale deed at the stipulated time, as claimed by the appellant. However, regarding that agreement itself, admittedly, a Panchayat was held in the village in which an attempt was made to sort out the matter. This Panchayat was held on 03.03.2008.

(3.) As per the claim of the respondent-plaintiff, an agreement to sell was executed on 03.03.2008, itself, whereby the appellant herein agreed to sell 2 kanals 12 marlas of land situated in village Rattakhera, Tehsil Ellenabad, District Sirsa. As per the claim of the respondent, the appellant did not execute the sale deed which led him to filing a suit which was decreed in his favour. The appeal filed by the appellant-defendant before the learned Appellate Court was also dismissed. Aggrieved of this, the appellant has come up in present appeal.