JAMI VENKATA SURYAPRABHA Vs. TARINI PRASAD NAYAK

JUDGEMENT

(1.) This petition arises from the order passed by the High Court of Orissa in CMP No.1019 of 2024 (original jurisdiction case) dtd. 23/9/2024 by which the petition filed by the petitioners herein seeking to challenge the order passed by the Civil Judge (Senior Division), Paralakhemundi came to be rejected thereby affirming the order passed by the Civil Judge rejecting the application filed by the petitioners herein in the capacity of being a plaintiff under Order XVIII Rule 1 of the Civil Procedure Code, 1908.

(2.) The petitioners herein are the original plaintiffs and the respondents herein are the original defendants.

(3.) The petitioners have instituted a suit for specific performance of contract based on an agreement of sale dtd. 1/9/2019, said to have been executed by the respondents(defendants) in their favour.