Contract Act, 1872: s. 10 - Agreement Jo sell signed only by vendor and not by purchaser - Suit for specific performance ~ Maintainability of, challenged on the ground that agreement was not valid/concluded - Held: Agreement to sell signed by vendor alone and· delivered to purchaser, and accepted by purchaser was a valid contract - Moreover, vendor acknowledged receipt.of earnest money and further receipt of part of consideration amount - Evidence of witnesses also show that it was concluded contract- Notice by purchaser conveying willingness and readiness to paybalance sale consideration - Plaintiff entitled to decree for specific performance - Specific relief Act, 1963 - s.16(c).