ARSHDEEP SINGH Vs. MUKHTIAR KAUR AND ANOTHER

JUDGEMENT

(1.) Notice of motion having been issued in this petition on 25.10.2018, Mr. Amaninder Singh Sekhon, Advocate, appears for respondent no.2, with none appearing for respondent no.1 despite service.

(2.) Mr. Raheja, learned counsel for the petitioner, first points to the order of the learned Lok Adalat, dated 29.08.2015 (Annexure P-2), recording to the effect that respondent no.1, Mukhtiar Kaur (prospective vendor) had undertaken to pay Rs.10 lacs to respondent no.2, Sikander Singh, upon receiving consideration of the suit land from the petitioner, with Sikander Singh also having made a statement that upon receiving Rs.10 lacs earlier paid by him as earnest money to Mukhtiar Kaur for the same suit land, he would cancel the agreement of sale (and therefore not insist upon its execution).

(3.) Thus a compromise having been effected between the parties, the suit of the present petitioner-plaintiff, seeking a decree of specific performance against Mukhtiar Kaur, was decreed in his favour.