TARLOK SINGH Vs. BALDEV SINGH AND ORS.

JUDGEMENT

(1.) This order of mine shall dispose of two appeals bearing Nos. 4282 and 4284 of 2014 preferred at the instance of Tarlok Singh, who was defendant No. 4 in the civil suit bearing No. 244 of 2005 titled as "Baldev Singh v. Hargopal Singh and others" (hereinafter called as first suit) and plaintiff in civil suit bearing No. 71 of 2009 tilled as "Tarlok Singh v. Baldev Singh and another" (hereinafter called as second suit) wherein specific performance of agreement to sell dtd. 18/11/2003 was sought.

(2.) In the second suit plaintiff-Tarlok Singh sought specific performance of agreement to sell dtd. 18/11/2003 in respect of land measuring 77 kanals 14 marlas executed with one Hargopal Singh son of Baldev Singh, though Baldev Singh was owner of land measuring 239 kanals 8 marlas including the subject matter of the agreement to sell. Total price was fixed as Rs.14,57,000.00 against the receipt of earnest money of Rs.11,87,000.00.

(3.) In the first suit, Baldev Singh sought injunction against Hargopal Singh including the appellant Tarlok Singh-defendant No. 4 of forcible interference and dispossession.