MOHINDER SINGH Vs. NAIB SINGH

JUDGEMENT

(1.) For the reasons stated therein, CM No.14680-C of 2017 for making good the deficiency in court fee, is allowed, subject to all just exceptions.

(2.) The plaintiff has filed this regular second appeal against the judgments of the Courts below, whereby his suit was dismissed.

(3.) The plaintiff filed a suit for possession by way of specific performance of agreement to sell dated 15.8.2010 directing the defendants to execute and register the sale deed in respect of land measuring one bigha four biswas comprised in khewat No.46/33, Khatoni No.51, Khasra No.1302 situated in village Dhamala, Tehsil Kalka, District Panchkula. He also sought a decree of declaration to the effect that legal notice dated 18.11.2010 of the defendant terminating the agreement and forfeiting the earnest money was illegal, null and void and not binding on the plaintiff.