PRITAM SINGH Vs. ASHOK KUMAR

JUDGEMENT

(1.) Defendant has preferred the present regular second appeal against the concurrent judgments and decrees passed by the Courts below in a suit for recovery.

(2.) Plaintiff/respondent filed a suit for recovery of Rs.8,07,000.00 along with interest on the basis of agreement to sell dtd. 19/1/2011. The suit was decreed by the trial Court vide judgment and decree dtd. 10/2/2016 and the plaintiff was held entitled to recover an amount of Rs.6,00,000.00 along with interest @ 9% per annum from the date of agreement dtd. 19/1/2011 till the date of decree and future interest @ 6% per annum from the date of decree till actual realisation of the amount. The said judgment and decree passed by the trial Court was upheld by the Lower Appellate Court vide judgment and decree dtd. 18/1/2018.

(3.) During pendency of the present appeal, both the parties have entered into amicable resolution of dispute. Decree holder has suffered a statement before the Additional Civil Judge, (Senior Division), Phillaur in execution proceedings that the execution petition is dismissed as withdrawn being fully satisfied and the property of the judgment debtor may be released from attachment.