HUBLAL Vs. KALLOO

JUDGEMENT

(1.) Heard learned counsel for the appellant.

(2.) Despite the service of notice, no one appears on behalf of the respondents.

(3.) Present appeal has been filed against the judgement and decree dtd. 13/10/1992 passed by the Court of 11th Additional District Judge, Lucknow, in Civil Appeal No.22/92, Sri Ram Versus Hublal and another allowing the appeal of the defendant/respondent no.2 and dismissing the suit for specific performance of a contract of the plaintiff/appellant vide regular suit no.284/88 Hub Lal Versus Kalloo and another dtd. 24/12/92 by the Court of Munsif Hawali, Lucknow on the following amongst others.