MD IBRAR Vs. FASIUDDIN

JUDGEMENT

(1.) THE plaintiffs have filed this first appeal against the judgment and decree dated 10th March 1979 passed by Sri Aditya Sharan, 2nd Additional Subordinate Judge, Arrah in Title Suit No. 171 of 1973 / 234 of 1974 dismissing the plaintiffs-appellants' suit for specific performance of contract.

(2.) THE plaintiffs-appellants filed the aforesaid title suit for a decree for specific performance of contract dated 13.11.1972 regarding the property mentioned in Schedule 2 of the plaint.

(3.) ON the basis of above pleadings of the parties the learned court below framed the following issues :