PANKAJ GAUTAM Vs. PARMA DEVI & ANR

JUDGEMENT

(1.) No one is present for the respondents in spite of the matter having been passed over.

(2.) This Regular First Appeal under Section 96 of the Code of Civil Procedure, 1908 CPC is filed by the plaintiff in the suit impugning the Judgment of the Trial Court dated 19.3.2016 by which trial court has dismissed the suit for specific performance filed by the appellant/plaintiff by deciding issue nos.1 and 2 framed as preliminary issues.

(3.) The following issues were framed in the suit for specific performance:-