SUDHIR KUMAR GUPTA Vs. INDRA CHAND JAIN

JUDGEMENT

(1.) Vide impugned judgment of 29th April, 1982 suit for specific performance of 'Agreement to Sell' (Exhibit PW-4/1) pertaining to right and interest of appellant in respect of 1/8th share in Kothi No. 1 Kasturba Gandhi Marg, New Delhi (hereinafter referred as suit property) stands decreed against appellant.

(2.) The operative paragraph of the impugned judgment reads as under:-

(3.) The background facts emerging from the record are as under:-