HARVINDER KAUR Vs. MANDEEP SINGH

JUDGEMENT

(1.) Through this regular second appeal, unsuccessful defendant has laid challenge to judgment and decree dated 03.09.2019 of the lower appellate court, affirming judgment and decree dated 17.01.2018 of the trial court, whereby, suit for possession of respondent-plaintiff by way of specific performance was decreed.

(2.) Briefly, respondent, on the basis of agreement to sell dated 06.12.2014, allegedly executed by appellant in his favour, filed a suit for specific performance against her.

(3.) Upon notice, appellant, denying the very execution of the aforesaid agreement to sell and her signatures thereupon, contested the suit.