BRAHM SINGH Vs. NISHA RANI

JUDGEMENT

(1.) NO one appeared on 19.11.2009 when the adverse orders were deferred in the interest of justice. This case is on the Regular Board of this Court since 3.1.2011 and today is effective item no.10 on the Regular Board. No one appears for the parties. I have therefore gone through the record and am proceeding to dispose of the matter.

(2.) THE challenge by means of this Regular First Appeal is to the impugned judgment and decree dated 15.12.2000 whereby the suit for specific performance of the appellants/plaintiffs was dismissed.

(3.) AFTER completion of pleadings, Trial Court framed the issues on 18.2.1991. The appellant no.1/plaintiff no.1 deposed as PW-1 and also got examined another witness Sh. Gopal as PW-2 who was said to have witnessed the agreement to sell. The appellants/plaintiffs also examined hand writing expert as PW3. The respondent/defendant got 8 witnesses examined in all, of which two were hand writing experts.