CHITARMAL YADAV Vs. DEEPTI SINGH

JUDGEMENT

(1.) The present civil first appeal has been filed by the appellants-plaintiffs (for short 'the plaintiffs') under Sec. 96 C.P.C. 1908 against the judgment and decree dtd. 10/11/2017 passed by Additional District Judge No. 19, Jaipur Metropolitan (HQ-Sanganer) (for short 'the trial Court') in civil suit No. 10/2013 titled as "Chitarmal & Ors. Vs. Smt. Deepti Singh & Ors.", whereby the trial Court dismissed the plaintiffs' suit for specific performance of contract, permanent injunction and cancellation of decree against the respondents-defendants (for short 'the defendants').