SUWA LAL Vs. LAXMAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioners-defendants, challenging order dtd. 18/8/2018, wherein applications filed by non-petitioners-plaintiffs under Order 16 Rule 6 CPC and under Sec. 45 of the Indian Evidence Act, 1872 have been allowed.

(2.) Learned counsel for the petitioners submitted that the suit filed by the plaintiffs-non petitioners for specific performance of contract was dismissed by judgment and decree dtd. 19/2/2011.

(3.) Learned counsel for the petitioner submitted that the specific issue was framed by the Civil Court in respect of the alleged agreement to sell dtd. 23/8/1980.