SHYAM PRASHAD Vs. KULDIP SINGH

JUDGEMENT

(1.) Heard and gone through the record.

(2.) Suit for specific performance of an agreement to sell certain immovable property was filed in the year 1993 by the respondents against the present appellant. Trial Court after holding the trial, decreed the suit and passed the following decree :-

(3.) Appellant went in appeal to the Court of District Judge. Appeal stands dismissed.