SHAHJAD HASAN Vs. MOHD MUSTAFA AND ANOTHER

JUDGEMENT

(1.) This is defendants' second appeal. The suit of the plaintiff for specific performance was decreed on 30.05.1996 and the defendants' appeal against that order has also been dismissed on 04.10.2016. Aggrieved, defendants' have filed the second appeal before this Court under Section 100 of the Code of Civil Procedure.

(2.) On 30.11.2016, a coordinate Bench of this Court had formulated three substantial questions of law which are as under:-

(3.) Heard learned counsel for the appellants/defendants Sri M.S. Tyagi and Mr. B.C. Pande, Senior Advocate assisted by Mr. Tapan Singh, Advocate for the plaintiff/respondent no.1.