TOUFIQ ALI MIRZA Vs. BADERUNNISA

JUDGEMENT

(1.) The defendants in O.S.No. 1749 of 1989 on the file of the leaned IV Additional Judge, City Civil Court, Hyderabad are the appellants in this appeal. The learned trial Judge decreed the suit for specific performance of agreement of sale filed by the respondent-plaintiff. Hence this appeal.

(2.) We shall refer to the parties as plaintiff and defendants throughout this judgment.

(3.) Before adverting to the question as to whether the impugned judgment under appeal suffers from any errors and legal infirmities, it may be required to notice the relevant facts.