SATISH CHAND SURANA Vs. RAJ KUMAR MESHRAM

JUDGEMENT

(1.) Leave granted.

(2.) The appellant herein was the plaintiff in Civil Suit No.30A/2017 on the file of the First Additional District Judge, Balode, and the respondent was the defendant. The parties are referred to by their respective ranking before the Trial Court.

(3.) The plaintiff filed the said suit for specific performance of the Agreement dtd. 26/8/2015 said to have been executed by the defendant in favour of the plaintiff for sale of property No.395 and 396/1 having area 0.59 hectare and 0.05 hectare respectively, totally measuring 0.64 Hectare situated at Village Jagtara, Patwari Halka No.22, Balode. The suit was proceeded ex-parte. On appreciation of the materials placed on record, the Trial Court dismissed the suit.