RAM RATTI Vs. GORAKH PD. DUBEY

JUDGEMENT

(1.) Heard counsels for the parties and perused the record with their assistance.

(2.) The appellants have approached this Court challenging the judgment and decree dtd. 4/7/1981 passed by the I Additional District Judge, Gorakhpur in Civil Appeal No. 28 of 1980 and Civil Appeal No. 29 of 1980.

(3.) Both the appeals arise from a suit for specific performance of a contract for sale bearing Suit No. 62 of 1973, filed by the respondent in this second appeal. The suit was partly decreed and aggrieved by the findings of the Trial Court, both parties filed their separate appeals before the First Appellate Court. First Appellate Court set aside Trial Court's Judgment and decreed the suit in favour of the plaintiff-respondent. Against the First Appellate Court's judgment, the defendants in the original suit have filed this second appeal.