- (1.) Leave granted.
(2.) Heard learned counsel for the parties.
(3.) Suit for specific performance of an agreement dated 05.01.1990 filed by the respondent/company, was dismissed by the Trial Court. However, in the first appeal filed by the respondent under Section 96 of the Code of Civil Procedure, 1908, the learned Additional District Judge reversed the judgment of the Trial Court and decreed the suit. The second appeal of the appellants before the High Court failed as the High Court vide impugned judgment dated 19.08.2014 has upheld the judgment and decree passed by the First Appellate Court.;