HARBHAJAN SINGH Vs. MAHINDRA SINGH
LAWS(UTN)-2007-3-6
HIGH COURT OF UTTARAKHAND
Decided on
March 20,2007
HARBHAJAN SINGH
Appellant
VERSUS
MAHINDRA SINGH
Respondents
Referred Judgements :-
SARSWATI DEVI GUPTA V. HARINARAYAN JOHARI AND OTHERS [REFERRED TO]PARAK UNNAN VEETILL JOSEPHS SON MATHEW VS. NEDUMBARA KURUVILAS SON [REFERRED TO]
SYED DASTAGIR VS. T R GOPALAKRISHNASETTY [REFERRED TO]
H P PYAREJAN VS. DASAPPA [REFERRED TO]
ALI HASAN VS. MATIULLAH [REFERRED TO]
SUKHBIR SINGH VS. BRIJ PAL SINGH [REFERRED TO]
ASHOK KUMAR VS. BASANTILAL [REFERRED TO]
JUDGEMENT
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(1.)Heard Sri M. S. Tyagi, counsel for the appellant and Sri Lok Pal Songh, counsel for the respondent.
(2.)Present second appeal has been filed against the judgment and decree dated 24-8-2002 passed by II-FTC/Addl. District Judge, Haridwar in Civil Appeal No. 2/2000 Harbhajan Singh v. Mahindra Singh against the judgment dated 22-1-2000 and decree dated 27-1-2000 passed by the Civil Judge (Sr. Division), Haridwar, whereby the appeal has been dismissed and decree has been confirmed.
(3.)Present appeal was admitted on the following question of law :
"Whether the respondents/plaintiff has been ready and willing to get the sale deed executed in his favour in accordance with the agreement to sell dated 20-3-1993."
;
(2.)Present second appeal has been filed against the judgment and decree dated 24-8-2002 passed by II-FTC/Addl. District Judge, Haridwar in Civil Appeal No. 2/2000 Harbhajan Singh v. Mahindra Singh against the judgment dated 22-1-2000 and decree dated 27-1-2000 passed by the Civil Judge (Sr. Division), Haridwar, whereby the appeal has been dismissed and decree has been confirmed.
(3.)Present appeal was admitted on the following question of law :
"Whether the respondents/plaintiff has been ready and willing to get the sale deed executed in his favour in accordance with the agreement to sell dated 20-3-1993."
;
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