SHAKUNTALA AND ORS. Vs. CHANDRAKANT AND ORS.

JUDGEMENT

(1.) The instant appeal is filed against the judgment and decree passed in RCS No. 120 of 2000, which was pending in the Court of Joint Civil Judge Junior Division, Ambajogai and also against the judgment and order in Reg. Civil Appeal No. 19 of 2014, which was pending in the Court of District Judge - 3, Ambajogai.

(2.) Heard learned Counsels appearing on behalf of the respective parties.

(3.) The suit was filed by respondent No. 1 - Chandrakant for relief of specific performance of contract of sale of agricultural land against the appellants, which was in respect of portion of three acres land out of survey No. 290, situated at village Chanai. The defendantYashwant, who was alive on the date of the suit, was a brother of father of the plaintiff.