SAMPATBAI SHAITANMAL Vs. RAMESHCHANDRA VEERBHAN

JUDGEMENT

(1.) THIS Judgment shall also govern the disposal of M. A. No. 77/76 (Sampatbai v. Rameshchandra and Ors.).

(2.) THIS appeal, presented under Section 96 of the Code of Civil Procedure (for short the 'Code') is directed against the Judgment and decree dated 25 -2 -1974 rendered by the third Addl. Judge to the Court of District Judge, Ujjain in COS No. 7 -A/71, thereby granting a decree of specific performance of the contract as regards the suit -house situated at Khachrod.

(3.) AGGRIEVED by the aforesaid Judgment and decree, the subsequent purchaser has filed this first appeal. As far as the respondents Nos. 3 and 4 are concerned, they opted to remain nonchalent against the decree and did not assail the same in this Court.