ARUN P GALA Vs. MOHD ABDUL REHMAN KHAN

JUDGEMENT

(1.) The suit was filed by Sri Arun P. Gala s/o Premji G. Gala who is the appellant against the defendants seeking specific performance of an agreement dated 19th April, 1989. This agreement was allegedly entered into between Sri Arun P. Gala and the defendants. In the suit the decree that was sought was;

(2.) The trial Court framed the following issues;

(3.) So, the suit was tried between the plaintiff and the original defendants, thereafter appeal was filed and in this appeal an application came to be filed being C.M.P.No. 1942/2000 in which a request was made that M/s. Girnar Apartments Pvt. Ltd., be made 4th respondent and the Court observed accordingly. Now, an application is made that the 4th respondent should be made 2nd appellant in the appeal.