SHAMIMBI Vs. NANDKISHORE AND ORS.

JUDGEMENT

(1.) HEARD Mr. Mandlik, learned Senior Counsel for the appellant and Mr. Bhandari, learned Counsel for respondents No. 1A and 1B.

(2.) MR . Mandlik, learned Senior Counsel for the appellant has tendered the draft substantial questions of law and which according to him are required to be considered for the purpose of the hearing of present second appeal as at the time of admission of second appeal, no question of law was framed.

(3.) THE defendant No. 1 i.e. the present respondent No. 2 through his legal representatives was owner of the suit property. The defendant No. 1 entered into an agreement of sale of the suit plot with the plaintiff for consideration of Rs. 7,901/ -. Out of the said amount, Rs. 901/ - was paid to the plaintiff as an earnest money and balance amount of consideration of Rs. 7,000/ - was to be paid at time of execution of sale -deed.