AMRO DEVI Vs. JULFI RAM (DECEASED)

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal is filed by defendants against the order of Himachal Pradesh High Court dtd. 15/12/2014. The Respondents are original plaintiffs who had filed the suit for declaration and specific performance. The Trial Court dismissed the suit. However, the first Appellate Court reversed the finding of Trial Court and decreed the suit. The High Court, by the impugned order, dismissed the second appeal.

(3.) Following are the facts leading to the Civil Suit in question: