GURMAIL SINGH AND ANOTHER Vs. JAGDISH PAL SINGH

JUDGEMENT

(1.) Defendants-Appellants are in the regular second appeal against the judgment passed by the learned first appellate court, decreeing the suit for possession by way of specific performance of the agreement to sell dated 17.01.2005.

(2.) The substantial question of law arises for consideration:-

(3.) Plaintiff filed a suit for possession by way of specific performance of the agreement to sell dated 17.01.2005. It was pleaded that out of total sale consideration of Rs.1,35,00,000/-, Rs.10,00,000/- was paid as earnest money and the date for execution and registration of the sale deed was fixed as 15.06.2005. Plaintiff filed a suit on 14.01.2008.