YASHPAL AND ORS. Vs. AMAR NATH AND ORS.

JUDGEMENT

(1.) THE appeal stands admitted on the substantial questions of law.

(2.) THE appellants herein are the original plaintiffs/their successors -in -interest but are referred to as the plaintiffs. The respondents herein are the original defendants/their successors in -interest but are referred to as the defendants.

(3.) ON 21.6.1993, the legal heirs of Sh. Sant Parkash filed a suit for specific performance of the agreement against the legal heirs of Smt. Sundri Devi. In the said suit, Sh. Amar Nath, present respondent No. 1, legal heir i.e. nephew of Sh. Balaru Ram, was also impleaded as a party.