K.P. SINGH Vs. GOURISHA MISHRA

JUDGEMENT

(1.) Both the appeals are being heard together, as the parties to the agreement, which led filing the suit for specific performance are same except the subject matter of property. The appellant/plaintiff filed two civil suits for specific performance of sale of immovable property.

(2.) FA No.78 of 2020 arises out of judgment and decree dtd. 15/1/2020 passed by the Fourth Additional District Judge, Durg, in Civil Suit No.77-A/2014 whereby the suit for specific performance of agreement was dismissed.

(3.) FA No.80 of 2020 arises out of judgment and decree dtd. 15/1/2020 passed by the Fourth Additional District Judge, Durg, in Civil Suit No.57-A/2015 whereby the suit for specific performance of agreement was dismissed. The plaintiff is before this Court in both the appeals against such dismissal.