SUSHILA NARAHARI Vs. NANDAKUMAR

JUDGEMENT

(1.) Leave granted.

(2.) We have heard learned counsel on both sides.

(3.) This appeal by special leave arises against the order of the learned Single Judge of the High court made on 14/2/1994 in CRP No. 306 of 1994. The suit for specific performance of agreement dated 29/1/1986 for the sale of 4840 sq. ft. of land in Madras city, laid by the respondent, was decreed ex parte. The appellants had filed an application to set aside the ex parte decree which was dismissed by the trial court and confirmed by the High court in revision. Thus, this appeal by special leave.