MADAN LAL Vs. RAVI SETIA

JUDGEMENT

(1.) THIS order shall dispose of RSA Nos. 2443 and 1649 of 1999 titled Madan Lal & Anr. v. Ravi Setia & Ors. and Vinay Kumar & Anr. v. Ravi Setia & Ors. as these arise out of the same transaction and raises a common question of law and facts.

(2.) FOR the sake of brevity the facts are being taken from RSA No. 2443 of 1999.

(3.) THE plaintiff/respondents also sought a consequential relief of permanent injunction restraining defendants No. 4 to 7 from alienating the suit land to any other person. It was claimed by the plaintiffs that Shankar Lal, Het Ram and Hazari Ram were owners in possession of land measuring 61 kanals 17 marlas in village Gumjal, Tehsil Abohar, District Ferozepur. On 10.11.1989 defendants No. 1 and 2 agreed to sell the entire land measuring 61 kanals 7 marlas to the plaintiff/respondent No. 1 at the rate of Rs. 17,000/- per acre. The defendants were said to have 1/3rd share each in the above said land. It was claimed that the agreement was also executed by Shankar Lal and Het Ram on behalf of Hazari Ram on the assertions that the same would be signed by Hazari Ram lateron. It was also claimed that a sum of Rs. 50,000/- was paid as earnest money and the sale deed was agreed to be executed on or before 30.4.1990.