Punjab-Haryana High Court
Dharam Pal vs Jagdish on 3 August, 2009
Author: A.N.Jindal
Bench: A.N.Jindal
IN THE HIGH COURT FOR THE STATES OF PUNJAB &
HARYANA AT CHANDIGARH
...
Civil Revision No.604 of 2009 (O&M) Decided on : August 03, 2009 Dharam Pal ... Petitioner VERSUS Jagdish ... Respondent CORAM :
HON'BLE MR.JUSTICE A.N.JINDAL Present: Mr.Paramjit Singh Jammu, Advocate for the petitioner.
Ms.R.K.Thind, Advocate.
A.N.JINDAL, J.-
Heard.
The petitioner is only proposed vendee. The agreement to sell, unless enforced, does not confer any title upon the petitioner, as such, he has no locus standi to ask for restraining the respondent from leasing out the property. Admittedly, the suit for specific performance of the agreement is pending between the parties. As such, the decree, if passed could be enforced and the person inducted as lessee by the respondent would sink or swim with him.
Dismissed.
August 03, 2009 ( A.N.JINDAL ) `gian' JUDGE