MUSLIMVEETIL CHALAKKAL AHAMMED HAJI Vs. SAKEENA BEEVI

JUDGEMENT

(1.) Heard.

(2.) The present appeal is directed against the final judgment and order dtd. 16/10/2020, passed by the High Court of Kerala at Ernakulam [Hereinafter, referred to as the "High Court".] in R.F.A. No. 267 of 2016, whereby the first appeal preferred by Muslimveetil Chalakkal Ahammed Haji [Hereinafter, referred to as the "plaintiff-appellant".] came to be dismissed, affirming the judgment and decree dtd. 30/10/2015, rendered by the Sub- Judge, Chavakkad [Hereinafter, referred to as the "trial Court".] in Original Suit No.862 of 2013, by which the suit instituted by the plaintiff-appellant seeking specific performance of agreement to sell was dismissed.

(3.) Briefly stated, the facts relevant and essential for the disposal of the appeal are noted hereinbelow.