RAJINDER KUMAR Vs. RAM SARUP

JUDGEMENT

(1.) This is the second appeal filed by the defendant, in a suit instituted by the respondent herein (i.e. the plaintiff) seeking possession of the suit property upon issuance of a decree of specific performance, of an agreement entered into between the parties on 28/2/1978.

(2.) The litigation has a slightly chequered history, inasmuch as earlier the suit was partly decreed by the trial court (Subordinate Judge Ist Class, Kaithal), on 15/10/1983.

(3.) Thereafter, the judgment as is presently impugned (alongwith the judgment of the learned first appellate court), came to be passed by the trial court (Additional Senior Sub-Judge, Kaithal), on 7/9/1987.