MOHINDER PAL Vs. DAYA PAL

JUDGEMENT

(1.) PLAINTIFF Daya Pal filed a suit for possession by way of specific performance of agreement to sell, which was partly decreed by the Additional Civil Judge (Sr. Divn.) Hoshiarpur vide judgment and decree dated 19.1.2005. Both the parties went in appeal and the same were dismissed by the Additional District Judge, Hoshiarpur vide judgment and decree dated 17.11.2008 and the findings of the trial Court were affirmed. Hence, the present appeal by the defendant.

(2.) BRIEF facts of the case, as noticed by the lower appellate Court in para Nos. 3 and 4 of its judgment, are as under:-

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