BACHITTAR SINGH Vs. HARNEK SINGH

JUDGEMENT

(1.) THIS is defendants' revision petition challenging the order dated 24.04.2009 passed by Additional Civil Judge(Sr.Divn.), Barnala, whereby the plaintiff- respondent has been permitted to lead evidence in rebuttal.

(2.) AS per the averments made in this revision petition, the plaintiff- respondent filed a suit for possession by way of specific performance of the agreement with regard to the land in dispute on the ground that the petitioners entered into an agreement to sell dated 24.11.2004 with the respondents for selling their land measuring 44 kanals for Rs.4 lacs per killa and received Rs.13 lacs as earnest money and agreed to register the sale deed on or before 23.12.2004.

(3.) FROM the pleadings of the parties, the following issues were famed by the trial Court :