KAMALUDDIN AHMED @ IDRISH Vs. AMINUDDIN AHMED (MD.)

JUDGEMENT

(1.) Heard Mr. G Jalan, the learned counsel appearing on behalf of the appellant. This appeal has been filed by the appellant/plaintiff for dismissal of the suit for specific performance of contract by both the courts below.

(2.) The facts leading to filing of Title Suit No. 54/2012 by the plaintiff/appellant are as follows:

(3.) The defendant/respondent No.1 contested the case by filing his written statement. In his written statement it was stated that the defendant/respondent No.2 and 3 are his tenants in respect of the RCC shop premises consisting two shop rooms.