HIS LEGAL REPRESENTATIVES Vs. S N BHALLA

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE appellant, as plaintiff, has unsuccessfully fought a litigation, seeking specific performance of an agreement to sell dated 8. 9. 1978, Ex. P-5.

(3.) THE suit was filed on 8. 3. 1982, admittedly the last date on which the suit could have been filed, for the reason, the agreement in question stipulated that if within six months of its execution the transaction could not be completed, the agreement could be terminated.