RUPSINGH NATHU PATIL Vs. DONGAR PAULAD CHAUDHARY

JUDGEMENT

(1.) This Appeal under Sec. 100 of the Code of Civil Procedure takes exception to the judgment and decree passed by the First Appellate Court in RCA No. 46/1995 whereby the First Appellate Court over turned the judgment and decree passed by the Trial Court of granting decree of specific performance of contract.

(2.) This Court by order dtd. 10/9/2004 in addition to the points mentioned in paragraphs 10 and 12 of the memo of the Appeal, framed following substantial question of law:

(3.) Parties are referred as 'Plaintiff' and 'Defendant' for the sake of convenience.