MAHESH AND OTHERS Vs. LEKH RAJ AND ANOTHER

JUDGEMENT

(1.) Two separate appeals have been preferred by different defendants in the suit which shall stand disposed of by this judgment. In the considered opinion of this court, following substantial questions of law arise for determination:-

(2.) XXX XXX XXX

(3.) Defendants-Appellants are in the regular second appeal against the concurrent findings of fact arrived at by both the courts below, decreeing the suit for specific performance of the agreement to sell dated 24.06.1987. Dev Rattan was owner of the property. He is alleged to be having bad habits including heavy drinking and had even developed physical relationship outside the marriage.