MOHAN VISHNU SATARDEKAR (SINCE DECEASED) THROUGH LRS PRASHANT PRABHKAR SATARDEKAR Vs. LIFE INSURANCE CORPORATION OF INDIA

JUDGEMENT

(1.) This appeal is directed against a decree passed by the learned Judge, City Civil Court, Greater Mumbai in S.C. Suit No. 8228 of 1984 whereby and whereunder the suit for specific performance instituted by the appellants came to be dismissed.

(2.) For the sake of convenience and clarity, the parties are hereinafter referred to in the capacity in which they were arrayed before the trial Court.

(3.) The background facts leading to this appeal can be stated, in brief, as under:-