POOJA S/O KIRAN KATARE, THROUGH POWER OF ATTORNEY HOLDER KIRAN S/O MAROTRAO KATARE Vs. KESHAV S/O SHRAVANJI YAWALKAR

JUDGEMENT

(1.) The first appeal is ADMITTED and heard finally with the consent of the learned counsel for the parties.

(2.) By this first appeal, the appellantplaintiff challenges the judgment of the trial Court, dated 14.12.2015 dismissing the suit filed by the appellant for a decree of specific performance of contract.

(3.) Few facts giving rise to the first appeal are stated thus: