KARAMJEET KAUR Vs. JASWINDER SINGH AND ORS

JUDGEMENT

(1.) This common order of mine shall dispose of aforesaid two revision petitions since common questions of law and facts are involved in the same. The facts are being extracted from CR No.1004 of 2016.

(2.) Respondent-Plaintiff/Jaswinder Singh instituted the suit for specific performance of the agreement to sell dated 07.2.2001 against Gulzar Singh but during the pendency of the suit, he died and his LRs i.e Mukhtiar Kaur (widow), Karam Singh, Jasbir Singh and Mohan Singh (sons) were impleaded as party.

(3.) Upon notice, defendants appeared and filed written statement and thereafter the counsel for the defendants suffered a statement that he had no instructions, then the Court proceeded the defendants ex parte resulting into passing of ex parte judgment and decree dated 03.8.2010.