SHANTHI KAWARBAI Vs. SUSHILA

JUDGEMENT

(1.) COMMON Judgment This appeal and the cross objection has arisen from the judgment of the learned Single Judge of this Court made in C.S.No.1437 of 1988 whereby a decree for specific performance issuing a direction to the defendant to execute and register a sale deed in favour of the plaintiff with respect to the land that has been exempted by the Urban Land Ceiling Authority. 2.The respondent/plaintiff has filed the suit with the following averments: