NARESH PAL SINGH Vs. NARESH PAL SINGH

JUDGEMENT

(1.) Heard Sri H.M. Srivastava, learned counsel for appellant, Sri S.D.Yadav, learned counsel for respondents and perused the record.

(2.) This is defendant's appeal under Sec. 100 of Code of Civil Procedure, 1908 (hereinafter referred to as "C.P.C.") arising from judgment dtd. 17/1/1989 and decree dtd. 31/1/1989 passed by Sri Brij Raj Singh, IInd Additional Civil Judge, Etah in Civil Appeal No.84 of 1988, which has been allowed and plaintiff's Original Suit No.388 of 1986 for specific performance of contract has been decreed and judgment and decree dtd. 21/4/1988 passed by Sri Abhay Kumar Gupta, Munsif, Kasganj, has been modified.

(3.) The appeal was admitted on following substantial questions of law :