ILAM CHAND & OTHERS Vs. KUNTA

JUDGEMENT

(1.) HEARD Sri Lok Pal Singh, Advocate for the defendants/appellants as well as Sri A.K. Sharma, Advocate for the plaintiff/respondent.

(2.) THE plaintiff/respondent had filed a suit for specific performance against the defendants/appellants being Suit No. 136 of 1996. The facts giving rise to the filing of the aforesaid suit are as follows :

(3.) THE trial court after examining the entire evidence on record and after con­sidering the arguments advanced by both the parties came to the conclusion as far as "readiness and willingness" is con­cerned, neither the plaintiff nor the de­fendants showed any readiness or willing­ness to execute the contract and as such following decree was passed :