SATYAM DAS Vs. RANABIR DAS

JUDGEMENT

(1.) Heard Mrs. S. Deb(Gupta), learned counsel as well as Mrs. Sulagna Nandi, learned counsel appearing for the appellant. None appears for the respondent despite receipt of summons.

(2.) The instant appeal has been admitted to be heard by this Court formulating the following substantial question of law:-

(3.) The brief facts of the case are that the mother of the defendant-respondent (hereinafter referred to as defendant) had entered into an agreement with the plaintiff-appellant (hereinafter referred to as plaintiff) on 07.12.2009, wherein it had been agreed upon between the parties that Smt. Swapna Rani Das being the owner of the suit land (mother of the defendant) would sell the suit land to the plaintiff for a consideration money of Rs.2,50,000/-. On the date of agreement that is on 07.12.2009, the plaintiff had paid Rs.1,00,000/- and on 12.02.2010 he further paid Rs.90,000/-. During the existence of the agreement period, the mother of the defendant i.e. Smt. Swapna Rani Das had expired when the defendant was minor.