JAI SINGH Vs. VIKAS THAKUR AND ANOTHER

JUDGEMENT

(1.) Defendant-appellant Jai Singh, hereinafter referred to as the defendant, has filed the present appeal under the provisions of Section 100 of the Code of Civil Procedure, assailing the judgment and decree dated 29.7.2013, passed by the learned District Judge, Solan, Himachal Pradesh, in Civil Appeal No.94-S/13 of 2012, titled as Jai Singh v. Vikas Thakur and another, whereby judgment and decree dated 7.5.2012, passed by the Civil Judge (Senior Division), Solan, District Solan, Himachal Pradesh, in Civil Suit No.25/a of 2007, titled as Vikas Thakur & another v. Jai Singh, stands affirmed.

(2.) Plaintiffs-respondents, hereinafter referred to as the plaintiffs, filed a suit for specific performance of contract and permanent injunction against the defendant, which stands decreed by the trial Court. In appeal, judgment and decree so passed by the trial Court stands affirmed by the lower Appellate Court.

(3.) Having heard learned counsel for the parties as also perused the record, so made available in the Court, no question of law, muchless substantial question of law, warranting interference with the findings returned by the Courts below, arises for consideration in the present appeal. Courts below have completely and correctly appreciated the oral as well as documentary evidence so placed on record by the parties.