Abhay Manohar Sapre, J. - (1.) Leave granted.
(2.) This appeal is filed by the legal representatives of defendant Nos. 2 and 4 against the final judgment and order dated 18.05.2012 passed by the High Court of Punjab and Haryana at Chandigarh in Civil Regular Second Appeal No. 1148 of 1985 whereby the High Court allowed the plaintiff's appeal, set aside the concurrent findings of the Trial Court and the First Appellate Court and decreed the plaintiff's suit for specific performance of contract against the defendants in relation to the suit land.
(3.) The facts of the case lie in a narrow compass so also the controversy involved in the appeal is short. However, only relevant facts to appreciate the question involved are mentioned infra.;