- (1.) Leave was granted on 22.9.2011.
(2.) This appeal has been preferred by the appellant plaintiff against the judgment and order dated 6 th March, 2007 passed by the learned Single Judge of the High Court of Judicature of Mumbai, Nagpur Bench in Second Appeal No.198 of 2006, whereby the judgment and decree passed by the District Court, Pandharkawada (Kelapur) in Regular Civil Appeal No.129 of 2002 came to be confirmed.
(3.) The first appellate court by the aforesaid judgment and decree reversed the judgment and decree dated 23 rd September, 1998 and 3 rd October, 1998 in Special Civil Suit No.175 of 1997 which was preferred by the appellant plaintiff for specific performance.;