NAZIRUDDIN KHAN Vs. CHAMPALAL

JUDGEMENT

(1.) Admit.

(2.) Notice after admission made returnable forthwith. By consent heard both the sides for final disposal.

(3.) The appeal is filed against the judgment and decree of Special Civil Suit No.487 of 1998 which was pending in the Court of the Civil Judge, Senior Division, Aurangabad. The trial Court has given decree of specific performance of contract in favour of respondent No.1. It is ex parte decree.