SAHIBDITTA Vs. JAIMAL CHAND AND OTHERS

JUDGEMENT

(1.) Plaintiff is in Regular Second Appeal against the judgment and decree dated 25.02.2010 passed by the First Appellate Court.

(2.) Plaintiff filed a suit for specific performance of agreement to sell dated 17.05.2002 (Ex.P-1). It was pleaded that 59 kanals and 4 marlas of land was agreed to be sold @ Rs. 1,10,000/- and earnest money of Rs. 3,00,000/- was received. It was further asserted that as per the agreement, due date for execution and registration of sale deed was fixed as 15.05.2003.

(3.) Defendant contested the suit and asserted that the agreement to sell is result of fabrication by the plaintiff.