RAJINDER SINGH Vs. SUSHIL KUMAR

JUDGEMENT

(1.) Heard and gone through the record. Appellant Rajinder Singh is aggrieved by the judgment and decree of the trial Court as affirmed by the First Appellate Court whereby a suit for specific performance, instituted by respondents Sushil Kumar and Jagdish Ram Sharma initially against Nand Lal and, in which the present appellant was later on impleaded as defendant No.2, has been decreed.

(2.) The facts, in brief, may be noticed. Respondent Nand Lal, hereinafter referred to as 'defendant No. 1' was owner of certain property. He entered into an agreement with the plaintiffs to sell the said property on 11th October, 1988. The plaintiffs were already in possession of the property as tenants. They continued to be in possession even after the execution of the agreement. In the year 1989, the plaintiffs filed a suit for specific performance arraying pro forma respondent Nand Lal as the defendant. Nand Lal took the plea that he had already sold the suit property to the present appellant Rajinder Singh. Then Rajinder Singh was impleaded as defendant No. 2. He was duly served but did not put in appearance and was, therefore, ordered to proceed against ex parte. The plaintiff did not lead his evidence despite various opportunities granted to him and the trial Court, therefore, dismissed the suit. Appeal was carried to the District Court. The District Judge set aside the decree of the trial Court and remanded the case for decision afresh after affording another opportunity to the plaintiffs to lead evidence in respect of their claim. The present appellant then put in appearance. However, he did not apply for setting aside the order of ex parte proceedings passed against him earlier nor did he lead any evidence, though he did join the proceedings and cross-examined the witnesses of the plaintiffs and also appeared as his own witness. At the end of the trial, the suit was decreed and decree for specific performance of the contract was passed in favour of the plaintiffs, i.e. respondents No.1 and 2 and against pro forma respondent Nand Lal who was impleaded as defendant No.1 and the present appellant who was subsequently impleaded as defendant No.2.

(3.) Appellant felt aggrieved by the decree of the trial Court and preferred an appeal in the Court of District Judge. The District Judge has dismissed the appeal holding that the appellant being a transferee subsequent to the execution of the agreement to sell executed by pro forma respondent Nand Lal in favour of the plaintiffs, the sale in favour of the appellant does not bind the plaintiffs.