KIRPAL SINGH Vs. MANJIT KAUR AND ORS.

JUDGEMENT

(1.) Vide this judgment, RSA No.502-2012 and cross-objections No.9-C-2012 shall stand disposed of.

(2.) Plaintiff-appellant is in the regular second appeal against the concurrent finding of fact arrived at by the Courts below while granting alternative relief of refund of double of the earnest money paid instead of decree for possession by way of specific performance of the agreement to sell.

(3.) The facts have already been noticed by the Courts below and therefore, need no repetition. The Courts have found the following three reasons for declining the relief of specific performance:-