BASHIRUDDIN Vs. TEEPO

JUDGEMENT

(1.) Even after more than 19 years of death, of learned counsel, who was appearing for the respondents, respondents have not engaged any counsel. Heard Sri K.D. Tripathi, learned counsel for the appellants.

(2.) First Appeal No. 254 of 1989 is preferred against judgment and decree dated 20.3.1989 passed by 11th A.D.J., Meerut in O.S. No. 119 of 1984 which had been filed by the respondents against the appellants for a permanent prohibitory injunction and for recovery of Rs. 3000/-.

(3.) First Appeal No. 219 of 2008 is directed against judgment and decree dated 20.3.1989 passed by 11th A.D.J. in O.S. No. 168 of 1984, which had been instituted by the appellants for specific performance of an agreement for sale against the respondents. The suit was dismissed.