MANGALA PRASAD Vs. CHHEDI LAL

JUDGEMENT

(1.) Heard Shri Jamwant Maurya, learned counsel for the appellant and Shri Mahipal Singh and Shri Prashant Kumar Singh, learned counsels for the respondent.

(2.) This is defendant's second appeal against the judgment and decree dated 26.11.1984 passed by Shri Vinod Kumar, IIIrd, Additional District Judge, Varanasi in Civil Appeal No. 27 of 1984 allowing the appeal and setting aside the judgment and decree dated 15.11983 passed by Shri P.N. Mishra, Munsif City, Varanasi in Original Suit No.

(3.) Plaintiff instituted a suit for specific performance of contract of sale.