P D MATHUR Vs. KRISHAN KUMAR

JUDGEMENT

(1.) The appellant has filed the present appeal against an order dated 18.4.1992 passed by Shri P.K. Bhasin, Additional District Judge dismissing the appellant's application under Order XXXIX rule 2 C.P.C., for restraining the respondents from selling alienating or transferring in any manner their rights qua property No.R-18, Naveen, Shahdara, Delhi.

(2.) The application had been filed in a suit for specific performance, instituted by the appellant claiming an oral agreement, by which the respondent No.1 through his at rney respondent No.2, had agreed to sell the above property under the tenancy or the appellant.

(3.) The facts in brief as per the appellant may be stated as under: