- (1.) THIS appeal arises out of a suit for the specific -performance of a contract. The plaintiffs' suit for the specific performance of the contract was dismissed and their claim for damages for Rs. 32,000 on account of breach of contract was decreed for Rs. 7,000 only. The plaintiffs have appealed against the dismissal of their claim.
(2.) DEFENDANT-RESPONDENT 1 has filed a cross-objection against the decree for damages in favour of the plaintiffs.
(3.) IT may also be mentioned that the decree in favour of the plaintiffs is also for the undisputed claim for Rs. 5,000 on account of the refund of the earnest money which had been paid by the plaintiffs to the defendant-respondent.;