RITU RAJ AWASTHI,J. - (1.) Heard learned counsel for the appellant.
(2.) This Second Appeal has been filed against judgment and decree dated 11.11.2016 passed in Appeal No. 0200205 of 2012 as well as the judgment and decree dated 8.8.2012 passed in Regular Suit No. 394 of 2007 whereby suit for specific performance of contract filed by appellant-plaintiff has been dismissed and the appeal preferred against the judgment has also been dismissed.
(3.) As per given facts, in brevity, the plaintiff-appellant entered into a registered agreement to sale with defendant respondent on 28.9.1999. The sale consideration was Rs. 62,500 and an advance of Rs. 5000 was paid at the time of execution of agreement to sale. The said agreement to sale stipulated that the respondent-defendant would execute the sale-deed of the plot in question in favour of the appellant-plaintiff within six months from the date of agreement to sale. Before expiry of the period of agreement on 23.3.2000, the appellant gave a registered notice to defendant for executing the sale-deed within stipulated time.;