Ajoy Nath Roy, J. - (1.) The appeals before us have to be partly disposed of as a point of a preliminary nature has been urged at great length before us.
(2.) The two appeals are from two decrees. The first decree was passed on a suit primarily instituted for the relief of injunction. The appellant/plaintiff averred to have entered into a contract with the respondent No. 1 for purchase of about 8 cottahs of their land. That piece of property along with the other property of the respondents was allegedly being threatened to be sold off to third party promoters; thus the first suit was filed.
(3.) A second suit was thereafter filed for specific enforcement of the contract of sale. Both the suits have resulted in decrees of dismissal in the Court below.;