LATARU SAPAKU THAKUR Vs. HANSARAM SAKHARAM PARDHI

JUDGEMENT

(1.) THIS second appeal is preferred by the original defendant against the decree passed against him by the trial Court and confirmed in appeal by the District Judge, Bhandara.

(2.) DEFENDANT Lataru had entered into an agreement with the plaintiff on 8th April 1965 (Ex. 19) to transfer I acre of land out of Khasra No. 61/l of village Chilhati, district Bhandara. Since the defendant did not execute a sale -deed, the suit for specific performance of contract was filed, or in the alternative for refund of the consideration of Rs. 340 that was paid.

(3.) IN this second appeal, though the respondent (plaintiff) was duly served, he remained absent