MOINUDDIN Vs. KANTI AND OTHERS

JUDGEMENT

(1.) Heard Sri Kripa Shankar Singh, learned counsel for the appellants and Sri Arvind Srivastava III, learned counsel for the respondents.

(2.) This is defendant's second appeal against the judgment and decree dated 22.12.1990 passed by Additional District Judge, E.C. Act, Mainpuri in Civil Appeal No. 135 of 1989 in Civil Appeal No. allowing the Civil Appeal of the plaintiff and setting aside the judgment and decree dated 12.05.1989 passed by Civil Judge, Mainpuri in Original Suit No. 56 of 1985.

(3.) Plaintiff instituted the suit praying for a decree of specific performance of contract of sale dated 11.07.1984. Alternative relief of refund of advance sale consideration of Rs. 2000/- was also prayed.