VIDYAVATI Vs. SANGITA

JUDGEMENT

(1.) Heard. Admit.

(2.) Heard finally by consent.

(3.) In a suit filed for specific performance of contract and alternatively for refund of the consideration paid, an application filed for grant of temporary injunction against the respondent vide Exh.5 came to be rejected by the trial Court by its order dated 17/10/2014.