BIMLA DEVI Vs. MANGLA DEVI

JUDGEMENT

(1.) The instant appeal has been preferred by the defendants/appellants against the judgment and decree passed by the Lower Appellate Court dtd. 20/1/1982 passed in Civil Appeal No. 338 of 1980, as a result, a suit for specific performance of contract bearing R.S. No. 133 of 1973 which was dismissed by the Trial Court has been decreed by the Lower Appellate Court.

(2.) The aforesaid second appeal was admitted by means of order dtd. 26/5/1982 but no substantial questions of law was formulated. Later on 13/11/2017, the Court formulated the substantial question of law which reads as under:-

(3.) During the course of the hearing, this Court by means of order dtd. 23/5/2023 formulated another question of law which reads as under:-