(1.) Since the issue lies in a very narrow compass, at the request of the learned advocates for the respective parties, the present appeal is taken up for final hearing at the admission stage.
(2.) The captioned First Appeal under Sec. 96 of the Code of Civil Procedure, 1908 (for short 'the Code'), at the instance of original plaintiff, is directed against the order dtd. 9/4/2024 passed by the learned Additional Senior Civil Judge, Gondal whereby, the plaint of the Special Civil Suit No.23 of 2023 instituted by the appellant - original plaintiff for specific performance of the oral agreement and permanent injunction as well as alternatively, seeking recovery of an amount of Rs.2,75,51,000.00 with interest and damages for amount of Rs.51,00,000.00, came to be rejected under Order VII Rule 11 of the Code.
(3.) The facts as per the appellant - plaintiff can briefly be stated as under.