- (1.)Heard.
(2.)That the petitioners No.1 and 2 and the respondent No.1 are the real brothers. Their Father late-Hemraj died long back and the petitioners' and the respondent No.1 are engaged in the agricultural activities.
(3.)Petitioners have filed the suit before the Civil Court seeking permanent injunction, partition and specific performance of the agreement. The contention of the petitioners before the Civil Court was that the defendant No.1 has executed the agreement to sale dated 28.11.1997 in favour of the plaintiff/petitioner but later on he was not ready to execute the sale deed. Hence, the cause of action has arisen and the present civil suit was filed.