GULZAR SINGH Vs. JULPHAN AND ORS.

JUDGEMENT

(1.) THIS judgment shall dispose of R.S.A. Nos. 972 & 973 of 2007 titled Gulzar Singh v. Julphanand Ors., as both these appeals arise out of the same judgment and decree.

(2.) FOR the sake of brevity, facts are being taken from R.S.A. No. 972 of 2007.

(3.) IT was pleaded, that by way of agreement dated 24.5.1993 the minor defendant/respondent Nos. 1 and 2 had agreed to sell land measuring 5K -3M. However, in spite of permission by the Court defendant failed to execute the conveyance deed. It was also pleaded that the plaintiff was willing and still willing to perform his part of contract.