PRAKASH Vs. VASUNDH

JUDGEMENT

(1.) Heard finally at the stage of admission by consent and at the request of learned counsel appearing for the parties.

(2.) The present civil revision application is filed being aggrieved by the order dtd. 23/06/2014 passed by learned Civil Judge, Senior Division, Nagpur in Spl. Civil Suit No. 816/2011.

(3.) The brief facts for consideration are as under:- The applicant alongwith one Shri Shyamkumar Daulat Barve and Shri Parmanand Gajanan Shende and non-applicants entered into an agreement to sale in respect of agricultural land out of Survey No. 164/1 admeasuring about 3.51 Hector and Survey No. 164/2 admeasuring 4 Hector out of Mouza Kandri (Kanhan), P.H. No. 15 for consideration of Rs.6,00,000.00 on 18/01/2009. Shri Shyamkumar Barve and Shri Parmanand Shinde entered into "VARNACULAR TEXT " dtd. 24/04/2011, as they were unable to proceed with the agreement to sale dtd. 18/01/2009. Therefore, the applicant alone became entitled to enforce the rights under the agreement to sale dtd. 18/01/2009.