MIR SARWARJAN Vs. FAKHRUDDIN MAHOMED CHOWDHURI

JUDGEMENT

(1.) This is an appeal from a decree of the High Court at Calcutta affirming a decree of the Subordinate Judge of Backerganj.

(2.) All the questions raised in the litigation but one were disposed of before the appeal was taken to the High Court, and when the case was before a Division Bench of that Court, that question was made the subject of a reference to the Full Bench.

(3.) The reference was in the following terms:- Can specific performance of a contract validly entered into on behalf of a minor be enforced?