GANESH Vs. LADDU

JUDGEMENT

(1.) This Civil Second Appeal under Sec. 100 CPC has been filed by the appellants-plaintiffs (for short, 'the plaintiffs') against the judgment and decree dtd. 25/4/2017 passed by Addl. District Judge, Lalsot, Distt. Dausa (for short, 'the first appellate court') in Civil Regular Appeal No. 24/2016, whereby the first appellate court allowed the appeal filed by the respondentdefendant no.1 (for short, 'the defendant') and set-aside the judgment and decree dtd. 14/10/2016 passed by Senior Civil Judge, Lalsot, Distt. Dausa (for short, 'the trial court') in Case No. 127/2012 (69/2006) decreeing the plaintiffs' suit for specific performance of the agreement and permanent injunction. Facts of the case are that the plaintiffs filed a suit for specific performance of the contract and permanent injunction against the defendants, wherein it was averred that the defendants no. 1 and 2 are having equal half share in land bearing khasra no. 71/1 (amended khasra no. 165/71) admeasuring 19 bigha 11 biswa situated in village Biharipura, Tehsil Lalsot, Distt. Dausa. The defendants entered into an agreement to sell dtd. 18/4/1988 with the plaintiffs for selling one bigha of land out of the aforesaid land in a sale consideration of Rs.15,000.00 and in part performance thereof, the defendants received the entire sale consideration and handed over possession of the suit land to the plaintiffs. Since then the plaintiffs are in continuous possession of the suit land and cultivating the same. The plaintiffs are ready and willing to perform their part of contract. When the plaintiffs asked the defendants for execution and registration of the sale deed, the defendants made false assurances, but subsequently the defendant Radha Krishna sold the entire land of his share in the land bearing khasra no. 71/1 (amended khasra no. 165/71) to other persons through a registered sale deed.

(2.) The defendant no. 1 Laddu filed written statement, wherein it was pleaded that name of Radha Krishna S/o Shriya was wrongly recorded in the Jamabandi, whereas Radha Krishna had no share in the land bearing Khasra No. 71/1. He denied to have sold one bigha land to the plaintiffs in a sale consideration of Rs.15,000.00. It was also averred that neither an agreement to sell was executed by him with regard to the suit property nor possession of one bigha of land was given to the plaintiffs. It was also averred that the defendant no.1 is solely in possession of the suit property and cultivating the same. It was further pleaded that either the defendant no.2 Radha Krishna or the plaintiffs have no concern with the suit property because defendant Radha Krishna had already gone in adoption of Mulya Meena and thereafter his rights in the suit property were extinguished.

(3.) The defendant no.2 Radha Krishna also filed written statement.