SONA MAJUMDAR Vs. KISHORILAL AGARWAL

JUDGEMENT

(1.) The appeal is arising out of a judgment and decree dtd. 30/7/2014 passed by the Civil Judge (Sr. Div.), Siliguri in a suit for Specific performance of contract.

(2.) The appellant claims to be the purchaser of the property in question.

(3.) The grievance of the appellant is that the impugned decree was passed disregarding her claim of a prior agreement for sale culminated in a registered deed of conveyance along with delivery of possession of the suit property in her favour. In any event she is a bona fide purchaser for value without notice.