TARAN SINGH Vs. SITAWANTI

JUDGEMENT

(1.) PLAINTIFF - Banarsi Lal had filed a suit for possession by way of specific performance of agreements to sell dated 22.12.1997. Civil Judge (Junior Division), Ajnala vide judgment and decree dated 4.1.2006 decreed the suit of the plaintiff. Aggrieved by the same, defendant preferred an appeal and the same was dismissed by District Judge, Amritsar vide judgment and decree dated 13.2.2008. Hence, the present appeal by the defendant.

(2.) THE facts of the case as noticed by the learned District Judge, in paras2 to 4 of its judgment read as under :-

(3.) AFTER hearing learned counsel for the appellant, I am of the opinion that the present appeal is devoid of any merit.