(1.) Heard Mr. Mohd. Arif Khan, learned Senior Advocate assisted by Mr. Mohiuddin Khan, learned counsel appearing on behalf of the appellants as well as Mr. Sunil Pandey and Mr. Apoorva Tewari, learned counsel appearing on behalf of the contesting respondents i.e., respondents no. 1 to 8.
(2.) No one has put in appearance on behalf of respondents no. 9 to 13. During pendency of appeal, respondents no. 6, 8 and 13 have died. They have been substituted by their legal heirs.
(3.) The instant second appeal has been filed by the defendants- appellants against the judgment and decree dated 31.5.2008 passed in Regular Civil Appeal No. 154 of 2005 (Smt. Ram Dulari and others vs. Mohd. Ayyub Khan and others) by learned Special Judge (E.C.) Act, Lucknow setting aside the judgment and decree dated 6.10.2005 passed in Regular Suit No. 86 of 1990 (Ram Dulari and others Vs. Mohd. Ayyub Khan and others) by the learned Additional Civil Judge (Junior Division), Lucknow by means of which the Trial Court had dismissed the suit of the respondents-plaintiffs for Specific Performance of Contract for sale.