SRI KRISHAN Vs. SILVER LINE BULDERS PVT. LTD

JUDGEMENT

(1.) It has been brought to the notice of the Court that defendant No.1 along with his three other brothers had entered into a separate agreements to sell with respect to adjoining pieces of land in favour of the plaintiff-company. The plaintiff-respondent (the company) filed five suits for specific performance of the various agreements to sell. All the remaining suits were also ordered to be decreed. Before the first Appellate Court, the parties settled the dispute as the plaintiff-company agreed to pay the balance amount of the sale consideration as also additionally undertook to allot one flat each.

(2.) Learned counsel for the respondents has submitted that similar offer has been given to learned counsel for the appellants herein. However, learned counsel for the appellants have stated that they have spoken to the appellant(s), but the offer is not acceptable and want the Court to decide the appeals on merits.

(3.) Two different sets of defendants have filed these regular second appeals against the concurrent findings of fact arrived at by the Courts below while decreeing the suit for specific performance of the agreement to sell.