RENU KUNDRA Vs. SURJIT SINGH AND ANOTHER

JUDGEMENT

(1.) Petitioner has assailed the order dated 24.12.2014 passed by the Addl. District Judge, Jalandhar whereby order dated 09.12.2014 passed by the Civil Judge (Jr. Divn.), Jalandhar was upheld and the objections filed by the petitioner under section 47 CPC were summarily dismissed.

(2.) Brief facts are that a suit for specific performance of agreement to sell dated was filed by the decree-holder/respondent No. 1 against the defendant/respondent No. 2 in respect of shop No. 2 in Chaugitti, Tehsil and District Jalandhar measuring 140 sq. ft. shown in red colour in the site plan comprised in Jhasra No. 1935/1825-1826-485/21 min in the area of village Chaugitti which was bounded as under:- <FRM>JUDGEMENT_203_LAWS(P&H)1_2018_1.html</FRM>

(3.) Respondent No. 2 was duly served and even she filed written statement and thereafter proceeded against ex parte. Counsel appearing on her behalf pleaded no instructions on 27.11.2007. The suit was ultimately decreed by the trial Court vide judgment and decree dated 09.04.2009.