RAVINDRAPRASAD Vs. VASANT NARAYAN AGRAWAL

JUDGEMENT

(1.) This appeal is arising out of the judgment and decree dtd. 22/11/2017 passed by the Ad-hoc District Judge-2, Akola in Regular Civil Appeal No. 108 of 2012, dismissing the appeal arising out of the judgment and decree dtd. 27/07/2007 rendered in Special Civil Suit No. 17 of 2004 by the learned Civil Judge Senior Division, Akola, dismissing the suit for specific performance of contract along with compensation.

(2.) The brief facts of the present case are as follows:

(3.) It is further submitted that as per Agreement for Sale, defendant No. 1 had agreed to sell out the suit property for consideration of Rs.4,00,000.00. It was also agreed that the price of the plot Nos. 6 and 7 should be fixed for the amount of Rs.2,50,000.00. Accepting that price, defendant No. 1 executed agreement for sale as referred to above and he agreed to execute the sale deed on 25/08/2003. As the defendant failed to execute sale deed despite of receipt of notice issued by the plaintiffs the suit came to be filed.