RUKHSANA BEGUM Vs. ABDUL AZIZ

JUDGEMENT

(1.) Caveat No. 810/2018

(2.) Exemption allowed, subject to all just exceptions. C.M. stands disposed of.

(3.) This Regular First Appeal under Section 96 of the Code of Civil Procedure, 1908 (CPC) is filed by the defendant in the suit impugning the Judgment of the Trial Court dated 10.5.2018 by which the trial court has decreed the suit for recovery for Rs. 5,00,000/- and which amount was the amount paid by the respondent/plaintiff/buyer to the appellant/defendant/seller under the Agreement to Sell dated 12.9.2012, and on which Agreement to Sell the respondent/plaintiff/buyer had in an earlier suit failed to seek specific performance.