LABHUBEN MATRABHAI VALA Vs. BILKISHBEN YAKUBBHAI KARDAR

JUDGEMENT

(1.) CHALLENGE in this Second Appeal is made by the original defendant, to the concurrent findings of both the Courts below. The details of the judgment and decree of the Courts below, are as under.

(2.) THE plaintiff had instituted civil suit for specific performance of the registered agreement in respect of immovable property (residential property), delivery of possession thereof, and for permanent injunction to restrain the defendant from transferring, alienating etc. the said property. Damages of Rs.3,000/ - per month was also asked for by the plaintiff.

(3.) 1 The Appellate Court below, framed the following issues and answered them as under.