- (1.)Leave granted.
(2.)A brief background of the facts of this case would furnish the reason for the order that we propose to pass in disposing of the appeals.
(3.)The appellant before us (hereinafter referred to as the society) had filed a suit in 1984 against Iqballunnisa Begum and three others, being the widow and children of one syed Hussain praying for specific performance of an agreement to sell certain properties to the society. The suit was decreed on 8.4.87 against defendants 1, 2 and 4 it was dismissed against the defendant no. 5 who was the power of attorney holder of defendant no. 1, Iqballunnisa Begum, and no relief had been claimed against her. No decree was passed against the respondent no. 3 who had died. The appeal preferred by iqballunnisa Begum from the decree dated 8.4.87 was dismissed and the special leave petition filed by her against such dismissal was also dismissed by this Court.