DALBIR SINGH Vs. GURDIAL SINGH

JUDGEMENT

(1.) The plaintiffs-appellants are in the regular second appeal against the concurrent findings of fact arrived at by the courts below.

(2.) In the considered opinion of this Court, following substantial questions of law arise for consideration:-

(3.) The suit was contested. The execution of the agreement to sell and receipt of earnest money were admitted. However, it was pleaded that the agreement to sell is with respect to specific khasra number out of joint holding and therefore, the relief of specific performance cannot be granted. It was further pleaded that some of the agreements have not been signed by defendant Nos. 2 to 4.