M.Y.EQBAL, J. - (1.) The question that needs consideration in the instant appeal is as to whether the so called agreement to sell dated 6.1.1995, which is extracted hereinbelow, is enforceable in law for passing a decree for specific performance of contract. The said agreement reads as under : - JUDGEMENT_80_LAWS(SC)1_2016.jpg JUDGEMENT_80_LAWS(SC)1_20161.jpg
(2.) The trial court after recording the evidence decreed the suit of plaintiff -respondent for specific performance and the High Court by the impugned judgment dismissed the appeal filed by the appellant and affirmed the decree passed by the Trial Court.
(3.) We have heard learned counsel appearing for the parties.;