MOHD YUNUS Vs. JAI KUMAR VERMA & ANOTHER

JUDGEMENT

(1.) This Second Appeal is preferred against judgement and decree dated 4.3.1997 passed in Civil Appeal No.178 of 1996 arising out of judgement and decree dated 22.7.1996 passed in Original Suit No.969 of 1992.

(2.) The brief facts which give rise to this appeal are that plaintiff-respondent No.1 ( hereinafter referred to as respondent No.1) filed a suit for the relief of specific performance of the agreement dated 12.2.1992 against the defendant- appellant (hereinafter called the appellant). The suit was decreed by the trial court vide order dated 22.7.1996. The appellant preferred Civil AppealNo.178 of 1996 which was also dismissed vide order dated 4.3.1997 . Feeling aggrieved the appellant preferred this Second Appeal .

(3.) While admitting this Second Appeal this Court formulated the single question of law given below: