MAZID SHAH Vs. RAM SINGH

JUDGEMENT

(1.) Heard Shri D. V. Jaiswal, learned counsel for the appellant, Shri N. K. Singh, learned counsel for the respondent and perused the record.

(2.) Facts in brief of the present case are that the plaintiff/respondent filed a suit registered Suit No.335 of 2007 for specific performance of contract with alternative relief that the sum of Rs. 2 lakh to be paid to the defendant appellant with interest @ 10% in the Court of Civil Judge (Senior Division), Jyotiba Phulenagar.

(3.) In the said matter, the defendant-appellant filed a written statement denying that he has executed any agreement to sell rather his case was that defendant wanted Rs. 20,000.00 for treatment and medical expenses, taking benefit of illiteracy of the defendant appellant, he got executed the agreement to sell.