GURMIT RAM Vs. SURINDER PAL AND OTHERS

JUDGEMENT

(1.) Plaintiff-appellant is in regular second appeal against the judgments passed by the courts below.

(2.) In the considered opinion of this Court, following substantial questions of law arise for consideration:-

(3.) Plaintiff filed a suit for specific performance of the agreement to sell dated 30.03.1998 asserting that defendants no. 1 and 2(owners) had agreed to sell a constructed house comprised in the area of 7 marlas 5 sarsais for a sum of Rs. 3,70,000/-, out of which Rs. 1,00,000/- was received as earnest money and sale deed was to be executed and registered on 26.02.1999. Plaintiff further prayed that the sale deed executed by defendants no. 1 and 2 in favour of defendant no. 3 does affect his rights. In alternative, the plaintiff prayed for refund of double the earnest money.