LAWS(CHH)-2007-7-22

RAMNAIN SHUKLA Vs. GAJADHAR, UTTAM KUMAR

Decided On July 20, 2007
RAMNAIN SHUKLA Appellant
V/S
GAJADHAR, UTTAM KUMAR, GULAB, RUKMINI, MEENA SAHU AND STATE OF M.P. Respondents

JUDGEMENT

(1.) HEARD.

(2.) THE appellant is aggrieved by the judgment and decree dated 29-08-1996 passed by the VII Additional District Judge, Bilaspur in Civil Appeal No. 108-A/1991 whereby affirming the finding recorded by the III Civil Judge, Class-II, Bilaspur in Civil Suit No. 113-A/1988, the appeal was dismissed.

(3.) BRIEF facts are that the appellant/defendant had instituted a suit against one Mohanlal for specific performance of contract of sale of agricultural land. The trial Court did not grant any relief of specific performance of contract but ordered refund of the amount paid in advance. The appellant/defendant herein, who was the plaintiff in the earlier suit, preferred First Appeal before the IV Additional District Judge, Bilaspur i.e. Civil Appeal No. 21- A/1982. On 12.10.1983, a compromise was filed by the parties. Ramnain Shukla and Mohanlal were present in the Court, their statements were recorded and the appellate Court passed the following order: