M.P. Singh, J. - (1.) This is defendant's writ petition against an order passed by VII Additional District Judge, Bulandshahr on 1-9-1987 dismissing his appeal in restoration matter.
(2.) The plaintiff-respondent filed a suit for specific performance of contract for sale dated 8-12-79 on the basis of an agreement dated 15-10-1976 alleged to have been executed by the petitioner in his favour in respect of certain plots. The sale consideration. I agreed was Rs. 7,000/- out of which an amount of Rs. 3,000/- was alleged to have been paid to the defendant and the remaining amount of Rs. 4,000/- was to be paid at the time of the sale deed.
(3.) The defendant filed written statement and denied the execution of any agreement for sale or receipt of any earnest money. The validity and genuineness of the thumb impression existing on the agreement was also denied.;