IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.2184 OF 2009 (Arising out of S.L.P. (C) No.13606 of 2006)

Govindappa        ...Appellant(s)

Versus

R. Mariyappa (Dead) By L.Rs. & Ors.          ...Respondent(s)

O  R  D  E  R

Leave granted.

Heard learned counsel for the parties and perused the record. The suit  for specific  performance of agreement of sale dated 29.04.1993  

filed by the appellant against respondent Nos.1 to 4 was dismissed by the Trial Court  vide judgment dated 01.07.2005.  The appellant challenged the same in Regular First  

Appeal  No.  1133 of  2005.   By the  impugned order,  the High Court  admitted  the  appeal qua the share of respondent No.1, but dismissed qua respondent Nos. 2 to 4. In  our  view,  the  High  Court  was  not  justified  in  piecemeal  disposal  of  the  appeal.  Instead  of  doing  so,  the  High  Court  should  have  disposed  of  the  appeal  by  

simultaneously deciding all the issues raised by the parties. Accordingly,  the appeal is allowed, impugned order is set aside and the  

matter is remitted to the High Court for disposal of the appeal in accordance with law  after giving opportunity of hearing to the parties.

......................J.       [B.N. AGRAWAL]

......................J.       [B. SUDERSHAN REDDY]

......................J.       [G.S. SINGHVI]

New Delhi, April 06, 2009.