LALPARI DEVI Vs. SHIV MOHAN MISRA

JUDGEMENT

(1.) One Narsingh Prasad Gupta was the original owner of the suit property which is a dwelling house. In the said house one Shyam Kishore Misra, was living as a tenant. At one point of time Narsingh Prasad Gupta was in need of financial help. He borrowed a sum of Rs.4000/- from the tenant Shyam Kishore Misra. An agreement dated 04.11.1970 was entered into between them providing that Narsingh Prasad Gupta would return the borrowed amount of Rs.4000/- with interest @ 2% per month to Shyam Kishore Misra within a period of 8 years and in the event the amount is not returned he would transfer the said house in favour of his heirs/nominees for a sale consideration of Rs.15000/-. In the event of non-payment of the borrowed amount with interest within the stipulated time the agreement w.e.f. 05.11.1978 would be an agreement to sell the property and that Narsingh Prasad Gupta would execute the sale deed within three years thereafter on receiving the balance sale consideration of Rs.8,210/- after adjusting a sum of Rs.6,790/- as the principal amount borrowed with interest.

(2.) The aforesaid Naringh Prasad Gupta on 20.3.1975 also executed a registered agreement to transfer the aforesaid dwelling house in favour of Smt. Lal Pari for a sale consideration of Rs.16,100/-.

(3.) On the basis of the above agreement Smt. Lal Pari instituted original suit No.128 of 1978 for specific performance of the agreement to sell against Narsingh Prasad Gupta. During the pendency of the suit Narsingh Prasad Gupta expired and his heirs namely his widow Smt. Munni Devi and the son Ramesh Chandra were substituted. They compromised the matter with Smt. Lal Pari and on the basis of compromise deed the suit was finally decided/decreed on 31.01.1981. According to the compromise decree, a sale deed transferring the dwelling house was executed on 30.06.1981 by the heirs of Narsingh Prasad Gupta in favour of Smt. Lal Pari.