BAPI DEY Vs. SOUBHIK DEBNATH

JUDGEMENT

(1.) This appeal is preferred by the appellant challenging the judgment dtd. 6/3/2023 and decree dtd. 15/3/2023 delivered by Learned Civil Judge(Sr. Div), Court No.1, West Tripura, Agartala in connection with case No.TS No.58 of 2018.

(2.) Heard Learned Counsel, Mr. B. Saha and Learned Counsel Mr. Samarjit Bhattacharjee for the appellant-plaintiff and also heard Learned Counsel Mr. S. Lodh for the respondent No.1 and Learned Counsel Mr. A. Sengupta for the respondent No.2.

(3.) Now before coming to the conclusion, let us discuss about the subject matter of dispute cropped up amongst the rival parties. The appellant-plaintiff filed a suit under Sec. 31 of Specific Relief Act for cancellation of registered sale deed bearing No.1-5075 and under Sec. 39 of Indian Contract Act for specific performance of Contract read with Sec. 73 of the Indian Contract Act and for compensation for the loss and damage caused by breach of contract.