GURMEET KAUR Vs. BEANT SINGH

JUDGEMENT

(1.) Beant Singh-plaintiff instituted a suit for possession by way of specific performance in respect of suit land, fully detailed and described in the head note of the plaint and which was partly decreed by the trial Court vide judgment dated 18.08.2017 and alternate relief of recovery was granted.

(2.) Civil appeal was preferred by plaintiff and which has been accepted vide judgment dated 11.01.2018 passed by the learned District Judge, Sri Muktsar Sahib and whereby suit of the plaintiff stands decreed for the main relief sought i.e. Possession of the suit property by way of specific performance of the agreement to sell.

(3.) Defendant-Gurmeet Kaur has filed the present second appeal assailing the judgment dated 11.01.2018 passed by the lower Appellate Court.