JOGENDRA RAM Vs. PHULLAN MILA

JUDGEMENT

(1.) Delay condoned. Leave granted.

(2.) The only question for consideration in this appeal is whether the High Court should have interfered into a finding of fact arrived at by the trial court and the first appellate court under Section 100 of the Code of Civil Procedure.

(3.) The suit is preferred by the Appellant (Plaintiff) for specific performance and declaration against Respondent No. 5 (Defendant-first party) and Respondent Nos. 1 to 4 (Defendants-second party).