NARESHBHAI LALJIBHAI TANK & 1 ORS Vs. CHHAGANBHAI RANCHHODBHAI THRO POA KALPESH BABUBHAI SHAH & 2 ORS

JUDGEMENT

(1.) THE petitioners (original plaintiffs) preferred Civil Suit No.400 of 2006 against heirs of Ranchhodbhai Parmar through the power of attorney for specific performance of agreement to sell dated 26.11.1996 executed by him. Respondents No. 4 and 5, who purchased the suit land subsequent to the suit agreement to sell also, were impleaded as party respondents.

(2.) HEARD learned advocate Mr. S.M.Shah for the petitioner and learned advocate Mr.Maulik Nanavati for the respondent.

(3.) BEFORE adverting to the rival contentions of the parties, it would be desirable to refer to the judgments of the High Court and the Supreme Court sought to be relied upon.