CHANDRA BHAN Vs. ADITYA PRASAD

JUDGEMENT

(1.) Heard, Shri Avadhesh Kumar, learned counsel for the appellant and Shri Aditya Kumar Tiwari, learned counsel for the respondents.

(2.) This Second Appeal under Sec. 100 of the Civil Procedure Code 1908 has been filed against the judgment and decree dtd. 28/2/1986 passed by II Addl. District Judge, Faizabad in Civil Appeal No.410 of 1980; Smt. Ram Sanehi and others Versus Aditya Prakash which has been dismissed with cost affirming the judgment and decree dtd. 24/9/1980 passed by the Munsif, Hawali, Faizabad in Regular Suit No.182 of 1979; Aditya Prakash Pandey Versus Srimati Ram Sanehi and others, by means of which the suit had been decreed providing therein that the defendant no.1 would execute the registered sale-deed within one month after taking Rs.2000.00 from the plaintiff failing which the plaintiff would get it done from the court on the expenses of defendants.

(3.) The substantial questions of law formulated in this appeal are as under:-