This appeal originates from a civil suit (No. 83 of 1968) concerning the specific performance of a sale agreement for agricultural land measuring 50 acres and 39 gunthas in village ... Gulvanchi, Taluka - North Solapur. The Trial Court, in its decree, denied specific performance but granted monetary recovery instead, a decision upheld by the First Appellate Court. Conversely, the High Court of Judicature at Bombay overturned this ruling in favor of the plaintiffs, granting specific performance, contingent upon an increased sale price reflective of the land's market value.