JAGAN NATH AND OTHERS Vs. MALOOK SINGH

JUDGEMENT

(1.) THIS is the plaintiffs' Regular Second Appeal filed under Section 100 of the Code of Civil Procedure, 1908. Courts below have concurrently held the plaintiffs not to have proved valid execution of agreement for sale dated 20.2.1991 with respect to the suit land. Plaintiffs filed a suit for specific performance of agreement dated 20.2.1991 with an alternative prayer for damages.

(2.) TRIAL Court framed the following issues on the respective pleadings of the parties:

(3.) WHETHER the suit is not maintainable? OPD