SMT. ANJUMAN Vs. SRI SHABBIR

JUDGEMENT

(1.) Heard Shri M.A. Qadeer, learned Senior Counsel for the appellant. I have also perused the written argument filed by Shri Ashish Kumar Singh for the respondent.

(2.) This is a plaintiff's second appeal arising out of a suit for specific performance of an agreement to sell. The suit filed by the plaintiff-appellant was decreed by the trial Court. The judgment and decree was reversed in appeal and the suit was dismissed. Hence this second appeal.

(3.) This second appeal had earlier been dismissed by this Court. The judgment of the High Court was set aside by the Apex Court and the matter remitted back for a fresh decision. The second appeal has been admitted on the substantial question of law as to whether the suit for specific performance was barred by time.