VIRENDRA PAL SINGH Vs. SHARANKIRAT SINGH AND OTHERS

JUDGEMENT

(1.) The present writ petition has been preferred against the order dated 13.09.2018, passed by learned Additional District Judge No.2, Sriganganagar (hereinafter referred to as the 'trial court').

(2.) The facts appertain to the present writ petition are that the petitioner's grand father Gurcharan Singh entered into an agreement on 06.07.2010, agreeing to sell his agriculture land to Sharankirat Singh (respondent No.1 herein).

(3.) Upon non-execution of requisite sale deed, qua the disputed land, Sharankirat Singh (respondent No. 1 herein) filed a suit for specific performance on 19.11.2010, impleading sons and daughters of said Gurcharan Singh namely Bhajan Kaur, Amar Jeet Singh, Inder Jeet Singh and Karam Jeet Kaur.