- (1.) Ram Karan Sharma (since deceased) predecessor-ininterest of the respondents instituted suit before the trial Court against the petitioners, herein, for possession of the suit land by way of specific performance of agreement of sale dated 05.06.2004, on receipt of balance sale consideration of Rs. 90,000/-. Permanent injunction was also sought to restrain the petitioners, herein, from usurping the suit land and from alienating the same.
(2.) In the plaint, it was averred by the predecessor-in-interest of the respondents, that he always remained ready and willing, and is still ready and willing to get the sale deed registered in his favour. The predecessor-in-interest of respondents remained present in the office of Sub Registrar, Naraingarh for whole of the day on 31.05.2006 alongwith balance consideration and other miscellaneous expenses to get registered the sale deed.
(3.) Petitioners filed written statement, averring, therein, that the predecessor-in-interest of the respondents filed false and frivolous suit and that the plaintiff has claimed his possession over the suit property as per agreement dated 05.06.2004 alleged to have been executed between the parties and, therefore, this agreement deed requires registration. Rest averments contained in the plaint were controverted and prayer for dismissal of the suit was made.;