RAJESH KUMAR Vs. MAHAVIR PRASAD

JUDGEMENT

(1.) The trial Court by the impugned order has decided issue No.4, whether the suit for specific performance is barred under Order 2 Rule 2 of the CPC, against which this writ petition has been filed.

(2.) Learned counsel for the petitioner / plaintiff submits that the trial Court is absolutely unjustified in answering issue No.4 against the plaintiff and in favour of the defendants.

(3.) Learned counsel for respondent No.2 would support the impugned order.