HARCHARAN SINGH Vs. HARCHARANJIT SINGH AHLUWALIA

JUDGEMENT

(1.) This is a revision petition arising out of an order of the Subordinate Judge, Ist Class, dated 28.1.1987 staying the proceedings in the suit.

(2.) The plaintiff-petitioners brought a suit for specific performance inter alia, contending that the respondent is alleged to have entered into an agreement of sale dated 12.3.1982 with respect to the land in dispute. It was claimed that Rs. 90,000/- were advanced as earnest money at the time of execution of the alleged agreement. The total sale consideration was fixed at Rs. 4,50,000/-. As per the alleged agreement of the defendant was to get the sale deed executed on the termination of litigation pending with respect to the land in dispute finally by the Hon'ble Supreme Court. The balance money was to be payable at the time of execution of the sale deed.

(3.) The plaintiffs brought a suit for injunction against the respondent inter alia, averring there was an alleged agreement of sale entered into by the defendant with the plaintiffs and now the defendant is going to sell the land in dispute to other persons. It was prayed that he be restrained from selling the same.