SHIV CHARAN DAS Vs. CHARAN LAL

JUDGEMENT

(1.) This Second appeal is preferred against the judgment and decree dated 20.2.2007 passed by Additional District Judge, Court no.2, Meerut in Civil Appeal no.258 of 2005 arising out of judgment and decree passed on 14.10.2005 in O.S. Suit no.408 of 2001.

(2.) Brief facts which gave rise to this appeal are that:

(3.) Plaintiff respondent (hereinafter referred to as 'respondent') filed a suit for specific performance of contract against the defendant appellant (hereinafter referred to as 'appellant') .