BHAGIRATHI DEVANGAN Vs. JHADURAM

JUDGEMENT

(1.) Heard. This is a first appeal filed by the plaintiff (appellant) under Section 96 of the Code of Civil Procedure against the judgment and decree dated 29.03.2005 passed in Civil Suit No. 16A/2004.

(2.) By the impugned judgment and decree, the learned trial Judge dismissed the appellant's (plaintiff) suit against the respondents (defendants), which was filed for claiming specific performance of a contract in relation to the subject matter of the suit properties.

(3.) So the short question that arises for consideration in this appeal is whether the learned trial Judge was justified in dismissing the appellant's suit, thereby, justified in declining to grant specific performance of a contract in relation to the suit properties specified in the agreement.