CHANDRIKA PRASAD TIWARI Vs. PRASHANT TRIPATHI

JUDGEMENT

(1.) Petitioner has filed this petition under Article 227 of the Constitution of India questioning the validity of the order dtd. 7/1/2020 (Annexure P/4) passed in Civil Suit No. 51-A/2014 by XV Additional District Judge, Jabalpur

(2.) The facts of the case and the issue involved in the case lie in a narrow compass as would be clear from the narration of the facts stated infra:

(3.) The respondent No.1/plaintiff filed a suit for specific performance of contract and alternatively for refund of amount paid at the time of execution of agreement to sale.