NASRU AND ORS Vs. ABDUL MAZID

JUDGEMENT

(1.) The defendants-appellants are in the regular second appeal against the concurrent findings of fact arrived at by the courts below, while decreeing the suit for specific performance of the agreement to sell dated 22.9.1997.

(2.) At the time of admission, following substantial question of law was framed by this Court:-

(3.) Since counsel for the appellants has not come forward, therefore, after going through the file, this Court is of the considered view that the aforesaid substantial question of law does not arise.