ARJAN SINGH Vs. S R BAWA AND OTHERS

JUDGEMENT

(1.) By way of this appeal, the appellant has challenged the judgment and decree dated 9th September, 2015, passed by the learned Single Judge in Civil Suit No. 27 of 2008, titled Arjan Singh Vs. Dr. S.R. Bawa and others, vide which, the suit so filed by the present appellant stands dismissed by the learned Single Judge.

(2.) Before proceeding further, it is relevant to mention that vide judgment, dated 9th September, 2015, besides Civil Suit No. 27 of 2008, learned Single Judge also disposed of Civil Suit No. 116 of 2009 as well as Civil Revision No. 19 of 2011. Civil Suit No. 116 of 2009, titled Sanjeev Sharma Vs. Dr. S.R. Bawa and others was dismissed as not pressed, whereas Civil Revision No. 19 of 2011, titled Arjan Singh Vs. Punit Ahluwalia and another was dismissed as not maintainable. We are only seized with the appeal, which has been filed by the present appellant against the judgment and decree, dated 9th September, 2015 passed by the learned Single Judge, vide which, it dismissed Civil Suit No. 27 of 2008.

(3.) Brief facts necessary for the adjudication of the present appeal are that appellant/plaintiff (hereinafter referred to as 'the plaintiff') filed a suit for possession of property bearing House No. 169, Sector 11-A, Chandigarh by way of specific performance of agreement to sell, dated 20th June, 1995 and in the alternative for recovery of Rs. 10, 00, 000.00 (Rupees Ten lacs) as damages and refund of Rs. 3,20, 000.00 (Rupees Three Lacs and Twenty Thousand) deposited as earnest money and for special costs.