(1.) This First Appeal under Section 96 of the Code of Civil Procedure, 1908 (for short, 'the CPC') is at the instance of an unsuccessful plaintiff of a civil suit and is directed against the judgment and decree passed by the 2 nd Additional Senior Civil Judge, Surat, dated 19th June 2021, in the Special Civil Suit No.208 of 2017, by which the suit filed by the plaintiff for specific performance, declaration and injunction came to be dismissed.
(2.) The facts giving rise to this Appeal may be summarised as under :
(3.) For the sake of convenience, the appellant herein shall be referred to as the plaintiff-vendee and the respondent herein shall be referred to as the defendant-vendor.