GORDHAN Vs. PRASANNA CHAND BURAD

JUDGEMENT

(1.) These applications for leave to appeal have been filed by the applicants - purchasers aggrieved against the judgments and decrees dtd. 10/4/2014, amended on 6/3/2017, passed by the Addl. District Judge, Sojat.

(2.) The suit for specific performance was filed by the respondent Prasanna Chand in relation to agricultural land situated at village Basni Jodhraj, Patwar Area - Kharia Soda, Tehsil, Sojat in relation to agreement to sell dtd. 24/8/1995 on 29/1/2011 against the defendants - Abdul Raseed and Ayub Bhai. The suit was resisted by the defendants.

(3.) The trial court framed seven issues and after evidence was led by the plaintiffs and the defendants did not lead any evidence, decreed the suit on 10/4/2014. Whereafter, the decree was amended on 6/3/2017.