COMMISSIONERS, HOOGHLY Vs. EKKARI GHOSE AND ANR.

JUDGEMENT

(1.) This appeal is by the Commissioners of the Hooghly-Chinsurah Municipality and it arises out of a suit for specific performance of a contract of sale of land.

(2.) In view of the point, urged in this appeal, it is not necessary to recite the facts in any detail.

(3.) On the merits, all the findings are in favour of the Plaintiff, whose suit has been decreed by both the courts below.