NEELAM NARAYANDAS TALREJA Vs. RAJESH CHATURMAL AHUJA

JUDGEMENT

(1.) Heard.

(2.) Both these appeal challenge two different judgments and decrees dtd. 21/12/2005 in Regular Civil Appeal Nos. 393/1993 and 498/2000 whereby, the learned Additional District Judge, Nagpur reversed the judgment and decree passed by the Trial Court in Special Civil Suit No. 264/1987 and 265/1987 and granted the decrees of specific performance of contract. In both the appeals, the parties are same and the issues as well the contentions raised are one and the same. There were two separate agreements to sell for two separate properties between the same parties and therefore, two separate suits were filed. Hence, these two appeals are being disposed of analogously by a common judgment.

(3.) This Court by order dtd. 7/3/2007/18/10/2007 framed the two substantial questions of law, which are as under:-