HARISH CHANDRA SONI Vs. CHHOTELAL @ DAULATRAM

JUDGEMENT

(1.) Parties in this case shall be referred to as the appellant/plaintiff and respondents/defendants.

(2.) Challenge in this appeal filed under Sec. 96 of Code of Civil Procedure, 1908 (for short "CPC") is to the judgment and decree dtd. 30/4/2018 passed by the 1st Additional District Judge, Bilaspur, CG in Civil Suit No. 61A/2014. By the impugned judgment and decree the suit filed by the appellant/plaintiff for specific performance of contract has been dismissed.

(3.) Plaintiff filed a suit for specific performance of contract dtd. 7/8/2013 in respect of suit property comprised in piece of Khasra Nos. 566, 582, 584, 611 and 614 areas 0.79, 2.25, 2.38, 0.64 and 2.89 total area 8.95 acres respectively (for short suit property).