UJJAGAR SINGH Vs. JASWANT SINGH

JUDGEMENT

(1.) This order of mine shall dispose of Regular Second Appeal No.1266 of 1984 at the instance of the appellant-plaintiff and the Cross- objections No.1-C of 1985 on behalf of the respondent-defendants.

(2.) Appellant-plaintiff filed a suit for specific performance of the agreement to sell dtd. 24/4/1979 in respect of land measuring 25 kanals 14 marlas at the rate of Rs.2,000.00 against payment of Rs.550.00 as earnest money. It was stated that the sale deed was to be executed within one month of the attestation of mutation of inheritance in favour of defendant No.1 Jaswant Singh son of Sant Singh.

(3.) Defendant Nos.1 and 2 contested the suit, whereas defendant No.3 was proceeded ex-parte. It was alleged that defendant No.1 was the owner of the property and executed a power of attorney dtd. 24/4/1979 in favour of one Pritam Singh son of Nanak Singh to get the mutation attested.