HARMAL Vs. SUNDERPAL

JUDGEMENT

(1.) Vide this common order CR Nos.4021 and 6194 of 2017 are being disposed of. Since common controversy is involved in both the petitions, therefore, for brevity facts are being culled out from CR No.4021 of 2017.

(2.) Petitioner has challenged the order dated 17.05.2017 passed by the Addl. Civil Judge (Sr. Divn.) Loharu whereby the objection petition filed by the petitioner for rescission of contract dated 11.12.2012 was dismissed.

(3.) Plaintiff/Respondent filed a suit for possession and permanent injunction on the basis of agreement to sell dated 11.12.2012 executed by defendant/petitioner in favour of the plaintiff/respondent. The suit was decreed vide judgment and decree dated 20.05.2015. The operative part of the judgment reads as under:-