Chhattar Pal vs Satish Chand
2012 Latest Caselaw 177 ALL

Citation : 2012 Latest Caselaw 177 ALL
Judgement Date : 11 April, 2012

Allahabad High Court

Chhattar Pal vs Satish Chand on 11 April, 2012

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- SECOND APPEAL No. - 380 of 2012
 

 
Petitioner :- Chhattar Pal
 
Respondent :- Satish Chand
 
Petitioner Counsel :- Hari Om Khare,Akash Khare
 

 
Hon'ble Rajes Kumar,J.

The appellant was the plaintiff in the suit. The suit was filed for specific performance for the execution of the agreement to sell dated 23.6.1999. The trial court has decreed the suit. Against the said order, the defendant filed appeal, which has been allowed. Hence the present appeal.

Learned counsel for the appellant submitted that without considering and reversing the finding recorded by the trial court, the appellate authority has allowed the appeal.

The matter requires consideration.

Issue notice to the respondent returnable at an early date.

List in the week commencing 7.5.2012.

Till the next date of listing, the respondent is restrained from transferring and changing the nature of the property in dispute.

Order Date :- 11.4.2012