- (1.) Challenge in this appeal is to the order passed by a learned Single Judge of the Madhya Pradesh High Court at Jabalpur Bench dismissing the appeal filed by the appellants.
(2.) Background facts in a nutshell are as follows: Respondent filed a suit for specific performance of the contract of employment. According to the appellants, his lands were acquired for the purpose of construction of quarters for the employees.
(3.) Sale-deed was executed in respect of the land and there was specific provision in a preceding agreement that four persons were to be given employment. Allegation was that only three had been provided employment and in spite of assurance the defendants did not give the job to the plaintiffs.;