JASKARAN SINGH Vs. GURDEV SINGH AND ANOTHER

JUDGEMENT

(1.) Defendant is in second appeal, against the judgments passed by two courts, decreeing the suit for specific performance of agreement to sell dated 26.05.2000.

(2.) Detailed facts have been given in the judgments of the courts below. However, to complete the narrative, facts in brief are:-

(3.) The trial Court after appreciating the evidence available on the file, decreed the suit filed by the plaintiff. An appeal filed by the appellant-defendant, was ordered to be dismissed.