REKHA RANI Vs. DEV LATTA

JUDGEMENT

(1.) Defendant who suffered before the Courts below a decree for specific performance of agreement for sale, has come forward with the present appeal.

(2.) Based on the rival contentions of the parties, the trial Court framed the second issue as follows:-

(3.) First appellate Court specifically adverting to the above issue, categorically held referring to the materials on record that the plaintiff was ready and willing to perform her part of the contract and that the defendant had not taken necessary steps required for the purpose of execution of the sale-deed in terms of the agreement.