MUNESH DEVI Vs. SURENDER SINGH

JUDGEMENT

(1.) Plaintiff-respondent Surinder Singh filed suit for decree of possession and specific performance of agreement to sell dated 22.12.2005 in respect of the land bearing Rect. No. 98, killa no. 5/2/2 (3-9), Rect. no. 81, killa no. 20/1 (4-0) total measuring 7 kanals 9 marlas situated in revenue estate of Narhera Tehsil Pataudi, District Gurgaon (now Gurugram) to the extent of 66/149 share which comes to 3 kanals and 6 marlas.

(2.) In later part of the judgment parties will be referred as 'plaintiff' and 'defendants' as per civil suit.

(3.) The suit was decreed and sale deed no. 2359 dated 27.02.2006 executed by defendant no. 1-Bhag Singh in favour of defendant no. 2- Munesh Devi (appellant) was declared as null and void. Defendant no. 2 filed appeal which was dismissed by Additional District Judge, Gurgaon (now Gurugram) vide judgment dated 20.01.2014. Against the concurrent judgments of Courts below defendant no. 2-Munesh Devi has filed this appeal.