Punjab-Haryana High Court
Smt. Suman Sethi vs Nitin Uppal on 7 November, 2013
Author: Jaswant Singh
Bench: Jaswant Singh
In the High Court of Punjab and Haryana at Chandigarh
RSA No. 3984 of 2010 (O&M)
Date of decision: 07.11.2013
Smt. Suman Sethi
.....Appellant
Versus
Nitin Uppal
....Respondent
Coram: Hon'ble Mr. Justice Jaswant Singh
Present: None for the applicant/appellant/defendant
(vendor).
None for the non-applicant/respondent/
plaintiff.
*****
Jaswant Singh,J.(Oral)
Defendant vendor is in second appeal against the concurrent judgments passed by both the Courts below whereby learned Civil Judge(Junior Division), Ambala vide judgment and decree dated 19.11.2007 decreed the suit of the respondent-plaintiff for possession by way of specific performance of agreement dated 13.10.1998 in respect of a residential property measuring 211 Sq. Yards situated in village Shahzadpur Majra, Tehsil Nagraingarh, District Ambala; and the findings thereof were affirmed in appeal by the learned Additional District Judge, Ambala vide judgment and decree dated 24.12.2009.
From the perusal of paper book it reveals that Smriti for the last four dates in the main appeal, none has 2013.11.11 16:57 I attest to the accuracy and integrity of this document RSA No. 3984 of 2010 (O&M) -2- caused appearance on behalf of the appellant and the position is same today.
Dismissed in default.
07.11.2013 ( JASWANT SINGH )
smriti JUDGE
Smriti
2013.11.11 16:57
I attest to the accuracy and
integrity of this document