- (1.) Heard learned counsel for the parties.
(2.) This second appeal is against the judgment and decree of the trial court dated 17.3.1980 by which the suit for specific performance of contract filed by the plaintiffs/ respondents was decreed and dismissal of the appellant's appeal by the appellate court vide judgment and decree dated 10.3.1987.
(3.) This appeal was admitted by this Court on 19.6.1987 but without framing any substantial question of law. The appeal was listed before this Court on 9.1.2006 for orders on application under Order 22 Rule 3 CPC. At that time, this Court found that the substantial question of law has not been framed, therefore, to give opportunity to the appellant to show the involvement of substantial question of law in this case, the matter was ordered to be listed for admission, therefore, heard learned counsel for admission of the appeal.;