Subhro Kamal Mukherjee, J. - (1.) NONE appears for the respondents when the appeal is taken up for hearing. This is an appeal against judgment and decree dated October 26, 1995 passed by the learned Civil Judge(Senior Division), Fourth Court, Alipore, District - South 24 -Parganas, in Title Suit No. 147 of 1992.
(2.) THE suit was, in substance, for specific performance of contract. Admittedly, the defendant No. 1 was the developer and the defendant No. 2 was the owner of the property -in suit. There was an agreement by and between the owner and the developer for development of the premises at 118A, Harish Mukherjee, Road, Calcutta -700 025.
(3.) THE plaintiffs intended to acquire a flat in the newly constructed building. Therefore, they have entered with an agreement with the owner and the developer.;