ISHARI LAL Vs. SOLMA

JUDGEMENT

(1.) This appeal was admitted on 1/01/1998. Along with the appeal, following substantial questions of law were framed :-

(2.) In the absence of there being anything said as to on which of the substantial questions of law the appeal was admitted, at the time of hearing of this appeal, learned Counsel for the parties stated that this appeal may be heard on all these questions and court may record its findings on those. Accordingly, learned Counsel for the parties were heard on the above referred substantial questions of law and with their assistance record of the trial Court was also examined.

(3.) This is plaintiff's appeal against the judgment and decree dated 7/09/1997 passed by the learned Additional District Judge, Kullu, in Civil Appeal No. 4 of 97 whereby appeal filed by respondent-defendant was allowed and as a consequence of it, decree for specific performance passed by the learned trial Court in civil suit No. 285/92, decided on 29/10/1996, titled as Ishari Lal v. Smt. Solma was dismissed. Parties are being referred to hereinafter as plaintiff and defendant respectively.