SMT. ALKA BHUTDA Vs. DEEPAK BHANOT AND ANR.

JUDGEMENT

(1.) Heard on I.A. No.5611/2017, an application for transposition of respondent No. 2 as appellant No. 2.

(2.) The facts necessary for disposal of this application in nutshell are that by the impugned judgment and decree, the trial Court has decreed suit for specific performance to the effect that respondent No. 2 shall execute sale deed of the suit property in favour of respondent No. 1 and the sale deed executed by him in favour of appellant has been set aside.

(3.) The respondent No. 2 has chosen not to file an appeal.