GITARANI MAITY Vs. KRISHNA CHAKRABORTY

JUDGEMENT

(1.) As per previous direction, the appeal itself is taken up for hearing along with the application.

(2.) The present appeal has been preferred by the plaintiff in a suit for specific performance of contract.

(3.) By the impugned judgment and decree, the learned trial Judge, simultaneously allowed an application of the respondent/defendant under Sec. 8 of the Arbitration and Conciliation Act, 1996 (in short "1996 Act") and dismissed the suit itself.