SUDESH RANI Vs. SUBHASH SINGH

JUDGEMENT

(1.) THE appeal impugns the judgment and decree dated 7 th November, 1. 2001 of the learned Addl. District Judge, Delhi dismissing suit No.305/1992 (old suit No.64/1985) filed by the appellant for specific performance of an Agreement dated 24th April, 1969 of sale of property No.12/43, Old Rajinder Nagar, New Delhi.

(2.) NOTICE of this appeal was issued and the appeal was admitted for hearing on 17th July, 2003. Though the parties were referred to mediation but the same remained unsuccessful.

(3.) THE counsels have been heard.