RAMESH KUMAR Vs. SATNAM SINGH

JUDGEMENT

(1.) C.M.No.1564 & 1566-C of 2018 Prayer in these applications is for condonation of delay of 78 days in filing and 250 days in re-filing the appeal.

(2.) Plaintiff claimed that the defendant entered into an agreement to sell with him for sale of a house and received a sum of Rs. 1,50,000/- as earnest money. However, subsequently it came to the knowledge of the plaintiff that the defendant is not the owner of the house, therefore, suit for recovery of earnest money was filed.

(3.) Defendant contested the suit and pleaded that the agreement to sell is forged and fabricated document. It was pleaded that the defendant had taken a loan of Rs. 50,000/- which has been re-paid in the presence of Kuldeep Kumar and on account of the aforesaid loan, the plaintiff had obtained his signatures on blank papers.