PARDUMAN SINGH Vs. SUBHADRI DEVI

JUDGEMENT

(1.) THE plaintiffs are in appeal. Their suit for specific performance of the agreement dated April 29, 1994 alleged to have been executed by Uttami Devi, defendant No. 1 was decreed by the learned trial Court and an appeal filed by the defendants was accepted by the learned first Appellate Court. Consequently, the suit filed by the plaintiffs stood dismissed.

(2.) THE plaintiffs have now chosen to file the present appeal.

(3.) NOTHING has been shown that the findings recorded by the learned first Appellate Court suffer from any infirmity and are contrary to the record.