GOPAL DASS Vs. SONU

JUDGEMENT

(1.) Plaintiffs-respondents filed a suit for specific performance, which was decreed by the Additional Civil Judge (Sr.Divn.), Jind vide judgment and decree dated 12/5/2008. In appeal, the said judgment and decree were upheld by the District Judge, Jind vide judgment and decree dated 27/11/2008. Hence, the present appeal by the defendant.

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

(3.) The defendant had set up a case of total denial. It was claimed that the agreement is false, forged and fabricated document. Re- ceipt of money was denied. Some preliminary objections had also been taken up which have been reflected in the array of issues.. Claiming that the plaintiffs had come up with a false and concocted version and denying the receipt of notice dated 30.5.2002, while asserting that the plaintiffs had no right to file the suit. Prayer for dismissal of the suit with compensatory costs was made." 3. On the pleadings of the parties, following issues were framed by the trial Court:-