RAIHARAN DATTA Vs. PARIMAL CHANDRA BAIDYA

JUDGEMENT

(1.) This civil first appeal under Section 96 of the Code of Civil Procedure is directed against the judgment and decree dated 26.04.2011 passed by learned Civil Judge (Sr. Division), South Tripura, Udaipur, in case No. T.S. 19 of 2009 whereunder the suit instituted by the plaintiffs for specific performance of contract with consequential relief has been dismissed.

(2.) Heard learned Sr. counsel Mr, A. K. Bhowmik assisted by learned counsel Mr. R. Datta for the plaintiffappellants (herein-after mentioned as plaintiffs) and learned Sr. counsel Mr. S.M. Chakraborty assisted by learned counsel Mr. S. Bhattacharjee for the defendant-respondent No.1 (hereinafter mentioned as defendant No.1) and learned counsel Mr. D.R.Chowdhury for the defendant-respondents No. 2 and 3 (hereinafter mentioned as defendants No. 2 and 3).

(3.) Let us first have a glimpse to the pleadings of the parties.