RATNA ROY Vs. RAMESH CHANDRA BISWAS

JUDGEMENT

(1.) The Instant appeal is preferred by the defendant/appellant challenging the impugned judgment and decree passed by the learned Civil Judge (Senior Division), 1st Court, Barasat, in connection with Title Suit No. 383 of 1995. The learned Trial Court held that the plaintiffs/respondents are entitled to specific performance of contract and consequently, directed the defendant/appellant to execute deed of sale transferring the suit property in favour of the plaintiffs/respondents.

(2.) Being aggrieved by and dissatisfied with the judgment and decree passed by the learned Trial Court, the instant appeal has been preferred on behest of the appellant/defendant.

(3.) The ground for appeal is that the learned Trial Court did not appreciate the evidence correctly and the decision arrived is perverse. It has been canvassed that there was no agreement between the parties and the said agreement for sale and other documents were fraudulently manufactured by the plaintiff which will be revealed from his cross- examination.