- (1.) Leave granted.
(2.) The suit for specific performance of an agreement to sell land measuring 12 bighas 4 biswas situated in Village - Hasan, Tehsil - Sarhand, District - Patiala filed by the plaintiffs (respondents herein) was decreed by Sub Judge, Bassi against the defendants (appellants herein) with a direction to them to execute the sale deed on payment of the balance price. The appeal preferred by the appellants was dismissed by Additional District Judge, Patiala. However, the second appeal filed by the appellants was allowed by the High Court and the judgments and decrees of the Courts below were modified by directing that the respondents shall be entitled to interest on the balance amount deposited by him in the trial Court.
(3.) We have heard learned counsel for the parties.;