BHAGWANDAS VRIJBHUKANDAS SHARIFF Vs. NARAN KANJI

JUDGEMENT

(1.) This was a suit brought by the plaintiffs to enforce specific performance of the agreement of sale, Exhibit 34, passed on July 31,1926, by defendants Nos. 1 and 2. Defendant No. 3 is the minor son of defendant No. 2.

(2.) The learned Subordinate Judge ordered the defendants to execute a sale-deed to the plaintiffs in regard to the suit properties in terms of the agreement of sale, Exhibit 34, and get it registered.

(3.) The appeal is filed by the plaintiffs on the ground that they ought to have been awarded possession of the property.