ARUN BHANSALI, J. - (1.) This appeal is directed against the order dated 21.06.2018 passed by the Additional District Judge No.2, Nohar, District Hanumangarh, whereby the application filed by the appellant under Order 39, Rule 1 and 2 CPC has been rejected.
(2.) The appellant filed a suit for specific performance of an agreement dated 18.03.2015 in respect of agriculture land situated at Chak 2, RMS, Parlika. It was inter-alia claimed that the land in question is in khatedari of defendant, for which agreement for a consideration of Rs. 15 lacs was executed and a sum of Rs. 11 lacs was received by the defendant from the plaintiff and the possession of the land in question was handed over to the plaintiff, balance amount of Rs. 4 lacs was agreed to be paid at the time of execution of the sale deed.
(3.) It was contended by the plaintiff that he approached the defendant to get the sale deed executed but defendant though assured that he was prepared to execute the sale deed, but on the pretext of family dispute sought time for doing the needful.;