GOPIKISHAN Vs. LRS. OF SMT. ANAND KAUR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The original plaintiff - respondent No.1 Smt. Anand Kaur brought Civil Original Suit No.17/2007 for specific performance of contract against the defendant - appellants. The suit was decreed by the learned trial judge by judgment and decree dtd. 8/12/2008. The decree and judgment of the trial judge was challenged by the defendant in Civil Appeal No.01/2009, which was also dismissed on 28/3/2023. Hence, this second appeal by the defendants.

(3.) Now the question for consideration is whether this second appeal involves any substantial question of law.