- (1.) Defendant Satish Kumar Narang having lost in both the courts below has filed this second appeal.
(2.) Respondent/plaintiff Paramjit Singh filed suit against defendant/appellant for possession of the suit property by specific performance of agreement to sell dated 11.1.2002 and also claimed permanent injunction.
(3.) Case of the plaintiff is that the defendant agreed to sell the suit property to the plaintiff for Rs. 6 lacs and received Rs. 3 lacs as earnest money and executed agreement dated 11.1.2002. The sale deed was to be executed upto 12.7.2002. Accordingly, after intimating the defendant, the plaintiff went to the office of Sub Registrar on 12.7.2002 with requisite amount for getting sale deed executed in terms of the agreement but the defendant did not turn up and committed breach of the agreement whereas the plaintiff has always been ready and willing to perform his part of the agreement.;