BAKSHISH SINGH Vs. SOHAN SINGH

JUDGEMENT

(1.) The plaintiff-appellant is in the Regular Second Appeal against the judgments passed by both the Courts below.

(2.) In the considered opinion of this Court, the question of law which arises for consideration is as follows:-

(3.) Although, before the First Appellate Court, parties had entered into a compromise and defendant No.1 suffered a statement on 6/7/2013 which has been placed on file by the learned counsel for the appellant admitting the agreement to sell and agreeing to execute and register the sale deed, however, still the First Appellate Court has dismissed the appeal resulting into dismissal of the suit for specific performance of the agreement to sell dtd. 25/5/2007. For facility of reference, statement suffered by defendant No.1 before the First Appellate Court is extracted as under:-