- (1.) Heard learned counsel for the parties.
(2.) We are not inclined to interfere with the judgment and order passed by the First Appellate Court that has been affirmed by the High Court, declining the specific performance. However, the First Appellate Court has passed the order of payment of Rs.10,000/- (Rupees Ten Thousand) to the plaintiff. A sum of Rs.5,000/- (Rupees Five Thousand) was paid in 1981. We consider it appropriate to direct payment of a sum of Rs.25,000/- (Rupees Twentyfive Thousand) to the appellant instead of Rs.10,000/- (Rupees Ten Thousand) , as ordered by the First Appellate Court. Let the amount be paid within a period of two months.
(3.) With the aforesaid modification the appeals stand disposed of.;