P POPPAN Vs. KARIA GOUNDER

JUDGEMENT

(1.) (i) Is an oral contract conforceable in law? (ii)When there is no time stipulated for execution of the contract for sale of immoveable property is the contract enforceable in law? (iii) Is the primary onus of proof for compliance under section 19(b) of the Specific Relief Act upon the purchaser third party or the plaintiffs/vendors

(2.) These are three questions which are required to be answered in this Second appeal and the cross-objection filed by the opposite parties.

(3.) The instant second appeal was admitted by an order dated 17th November, 1999* by the Division Bench, unfortunately no question of law has been framed on which the instant appeal is to be heard. Hence, I have formulated the above questions at the time of hearing and allowed the parties to advance their arguments.