GOVINDSINGH Vs. DHOLAKSINGH AND OTHERS

JUDGEMENT

(1.) This is defendant's second appeal against the judgment and decree passed by the District Judge, Shajapur in Civil Appeal No. 48/2001. By impugned judgment and decree, lower appellate Court reversed the judgment and decree passed by the trial Court in a suit for specific performance and permanent injunction.

(2.) The appeal was admitted for final hearing and following questions were formulated:-

(3.) Shorn of verbiage the controversy between the parties lies in a narrow compass and may be stated as thus.