AVTAR SINGH Vs. JASPAL SINGH
LAWS(SC)-2017-9-125
SUPREME COURT OF INDIA
Decided on September 06,2017

AVTAR SINGH Appellant
VERSUS
JASPAL SINGH Respondents

JUDGEMENT

- (1.) Heard learned counsel for the parties.
(2.) Leave granted.
(3.) The defendant-appellant has come up in appeal, aggrieved by the judgment and decree passed by the trial court and affirmed by the First Appellate Court as well as the High Court, decreeing the suit for specific performance.;


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