SURESH BHALCHANDRA NAGARKAR Vs. SOU. BABY JAYWANT SHINDE

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This Second Appeal challenges a judgment passed by the District Court at Baramati, District Pune in Regular Civil Appeal.

(3.) The Respondent herein was the original plaintiff, who had filed the suit against the Appellants herein (original Defendants) for specific performance of a contract for sale of immovable property executed by the Defendants in favour of the Plaintiff.