SHEO PYARI Vs. SHIAM SUNDAR SUNAR

JUDGEMENT

(1.) This is a second appeal against the judgment and decree dated 13.3.1986 passed by the Court of First Additional Civil Judge. Lucknow in Appeal No. 145 of 1986, Gaya Prasad and another v. Shiam Sundar, dismissing the appeal of the plaintiffs-appellants and confirming the judgment and decree dated 17.2.1978 passed by the Court of First Additional Munsif, Lucknow in Suit Wo. 52 of 1972. Gaya Prasad v, Shiam Sundar, dismissing the suit of plaintiffs-appellants.

(2.) The facts giving rise to this appeal are that the plaintiffs-appellants have filed a suit for specific performance of contract of re-sale. The aforesaid suit for specific performance of contract was dismissed by the learned Munsif. In its appeal, the judgment and decree passed by the learned Munsif was confirmed and the first appeal was dismissed. Feeling aggrieved, the plaintiffs-appellants have preferred this appeal.

(3.) I have heard learned counsel for the parties and have gone through the record.