USHA DEVI Vs. RAM KUMAR SINGH

JUDGEMENT

(1.) Leave granted. This is the defendant's appeal against the judgment and order dtd. 14/12/2022, passed by the High Court of Jharkhand at Ranchi in Second Appeal No. 349 of 2005, Usha Devi & Ors. versus Ram Kumar Singh & Ors., confirming the judgment and decree of the First Appellate Court, decreeing the suit for specific performance filed by the respondents.

(2.) According to the plaint allegations, the facts are as follows:

(3.) The appellants filed a written statement denying the plaint allegations.