ANWAR HUSSAIN Vs. KHURSHEED ALAM

JUDGEMENT

(1.) This appeal arises out of a suit for specific performance of contract of sale of immoveable property.

(2.) This appeal has been filed challenging judgment dtd. 5/4/2022 (decree signed on 16/4/2022) passed by the learned District Judge-I, Dhanbad in Civil Appeal No. 24 of 2020. The appeal preferred by the plaintiffs has been allowed and the judgment dtd. 23/2/2019 passed by learned Civil Judge (Senior Division)-I, Dhanbad in Title Suit No. 73 of 2010 has been set aside. The defendant is the appellant.

(3.) Inspite of service of notice, nobody has entered appearance on behalf of the respondents.