KAMAL DAS Vs. BADRILAL

JUDGEMENT

(1.) THIS appeal was admitted for final hearing by this Court vide order dated 5.10.1998 on the following substantial question of law :

(2.) BEING aggrieved by the judgment and decree dated 6.4.1998 passed by II ADJ, Dhar in Civil Appeal No.6-A/1996 whereby the judgment and decree dated 12.1.1996 passed by Civil Judge, Class I, Badnawar in Civil Suit No. 14-A/1982 whereby suit filed by the respondent No. 1 for specific performance was decreed was maintained, present appeal has been filed.

(3.) KEEPING in view the controversy involved following additional substantial questions of law are framed :