LAWS(DLH)-2013-7-565

L.M.NAGPAL Vs. FATEHJI

Decided On July 19, 2013
L.M.Nagpal Appellant
V/S
Fatehji Respondents

JUDGEMENT

(1.) The appeal impugns the order dated 07.08.1997 of the Court of Additional District Judge, Delhi rejecting the plaint, in suit No.87/1994 filed by the appellants/plaintiffs for specific performance of an Agreement of Sale of immovable property, on an application of the respondents/ defendants under Order 7 Rule 11 of the CPC.

(2.) The appeal was admitted for hearing and the Trial Court record requisitioned. The counsels have been heard.

(3.) The Trial Court in the impugned order has held: