GOMA DEVI Vs. MAHIPAL

JUDGEMENT

(1.) The present regular second appeal has been filed at the behest of the defendant being aggrieved of decreeing the suit of the plaintiff for specific performance vide the concurrent judgments and decrees passed by the learned courts below.

(2.) For the sake of convenience, the parties are being referred to as per their original position in the civil suit.

(3.) The plaintiff filed a suit for specific performance of an agreement to sell dated 19.11.2011 regarding the land measuring 17 kanals 4 marlas comprising in khewat No. 404, khatoni No. 492, situated within the revenue estate of village Patikara, Tehsil Narnaul.