TRILOKCHANDRA SIADARA Vs. VIDYAWATI KASHYAP

JUDGEMENT

(1.) This First Appeal has been preferred by the appellant/plaintiff against the judgment and decree dtd. 29/8/2019 passed by Additional District Judge, Bilaspur, District Bilaspur in Civil Suit No. 24-A/2018 (Trilokchandra v. Smt Vidyawati and others) by which learned trial Court has dismissed the suit filed by the plaintiff for specific performance of contract.

(2.) For the sake of convenience, the parties would be referred to hereinafter as per their status shown in the suit before the trial Court.

(3.) The plaintiff has filed the suit for specific performance of contract mainly contending that:-