SHRIRAM GANGARAM GUPTA Vs. VEEKAY BUILDERS ASSOCIATES

JUDGEMENT

(1.) This appeal arises out of Judgment rendered by learned Single Judge of this Court in Suit No.590 of 1980. By that Judgment, the Suit is partly decreed for refund of the consideration amount alongwith interest, though main relief for specific performance of the agreement of sale of suit shop has been dismissed.

(2.) The Appellant is original Plaintiff. He challenges dismissal of his suit for specific performance of agreement of sale.

(3.) The dispute relates to Shop No.21 situated on ground floor of building called "Sahyadari Apartments and Shopping Centre", situated at Lokmanya Tilak Road, Borivali(West), Mumbai. The Respondent Nos. 1 to 3 are the original Defendant Nos. 1 to 3 and Respondent No.4 is original Defendant No.4. For the sake of convenience, they may be referred by their nomenclature in the Suit before the Trial Court.