AWANTI CO OPERATIVE HOUSING SOCIETY LTD Vs. MANOHAR

JUDGEMENT

(1.) This is plaintiffs first appeal under Section 96 of the Code of Civil Procedure (for brevity 'the C. P. C) against the judgment and decree dated 25-11-2003 passed in Civil Suit No. 28-A/2002 by the 8th Additional District Judge (F.T.C.), Raipur, whereby and whereunder the plain-tiffs' suit for specific performance of the con-tract has been dismissed.

(2.) Facts of the case in brief are as under:-

(3.) Shri Sanjay Kumar Agrawal, learned counsel for the appellants would submit: the judgment and decree passed by the trial Court suffers from illegality on the following grounds :