SUSHILA VIJAYKUMAR POL Vs. NIRMALA @ MANGAL BAJRAM GAIKWAD

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This Second Appeal challenges concurrent judgments and decrees passed by two courts below in a specific performance suit filed by the respondent (Original Plaintiff). By the impugned judgments and decrees, the suit was decreed and execution of a sale deed was ordered by the courts against the appellants herein (original defendants).

(3.) There is no dispute between the parties as to the execution of the agreement for sale or payment of the entire consideration reserved under the agreement for sale by the plaintiff. The only two grounds urged before this Court in the Second Appeal concern :-