MANOJ KUMAR Vs. RANJITA CHAUDHARI

JUDGEMENT

(1.) This appeal is preferred under Section 96 of the Code of Civil Procedure, 1908 against the judgment/decree dated 23-8-2006 passed by XIII Additional District Judge (FTC), Raipur (CG) in Civil Suit No.24-A/2004 wherein the said court decreed the suit for specific performance of contract in favour of respondent No.1/plaintiff for land bearing Survey No. 556/1 area 0.081 hectares and survey N. 557/1 area 0.081 hectares total area 0.162 hectares situated at village Raipura.

(2.) Respondent No.1 /plaintiff instituted a civil suit against the appellants/defendants for specific performance of agreement of the land as mentioned above and one agreement was executed on 24- 11-1999 as per Ex.P/4. As per appellants, agreement was not signed on behalf of respondent No.1 but the suit was decreed.

(3.) Learned counsel for the appellants would submit as under: