SUKHDEV SINGH ETC Vs. BIKKAR SINGH ETC

JUDGEMENT

(1.) By this judgment, Regular Second Appeal No.1180 of 1988 and Cross Objection No.27-C-1988 shall stand disposed of.

(2.) On the other hand, plaintiff has filed cross-objections to assert that the learned first appellate court has erred in granting alternative relief to the plaintiff and refusing to grant specific performance of the agreement to sell.

(3.) Plaintiff claims that there is an agreement to sell in his favour dated 10.02.1981. This agreement to sell is available on page 33 of the trial court's record. As per the agreement to sell, half share of land measuring 80 kanals and 1 marlas was agreed to be sole @ Rs.20,000/- per acre and earnest money of Rs.20,000/- was received. As per the agreement to sell the sale deed was to be executed on 10.03.1981.