AMBALAL DAHYABHAI MAKWANA Vs. ABHARAMBHAI SULEMAN VOHRA

JUDGEMENT

(1.) The original defendants have filed this Second Appeal against the decree for specific performance of the agreement Ex. 14 passed by the Courts below against them. The material facts of the case are as under :-

(2.) In defence it was contended by the defendants that the agreement of sale Ex. 14 was void for want of consideration and for uncertainty. They also contended that it was not binding upon them and that it was voidable because it was executed under undue influence and coercion.

(3.) The learned Trial Judge rejected all the defences and passed in favour of the plaintiff decree for specific performance.