HARIDAS VISHNUS SAWANT Vs. NALINI SATISH JADHAV

JUDGEMENT

(1.) The appellants in this Appeal are the defendants in the Regular Civil Suit No.350 of 2001 filed by the plaintiff, specific performance of agreement of sale dtd. 14/6/2001 in respect of the property belonging to the defendant and which is alleged to have been agreed to be sold to the plaintiff for a consideration of Rs.70,000.00.

(2.) Being aggrieved by judgment dtd. 10/3/2011, decreeing the Suit of the plaintiff, the defendants preferred Regular Civil Appeal No.38/2011 which was also dismissed by judgment dtd. 22/10/2018 at the hands of the District Judge-1 Vadunj. Being aggrieved, the present Second Appeal is instituted by the said appellants.

(3.) I have heard Shri Dilip Bodake for the appellant/original defendant and Advocate Sachin Punde for the respondent in the Appeal and original plaintiff.