SATCORI MUKHERJEE Vs. NALINAKSHYA MUKHERJEE

JUDGEMENT

(1.) The Plaintiff of the trial court is the Appellant in this Court and the appeal arises out of a suit for specific performance of a contract for lease of some immovable properties described in the schedule of the plaint. Alternatively there was a claim for compensation to the extent of Rs. 850 if the court did not find its way to grant the prayer for specific performance of the contract. The facts of the case will appear from he body of the judgment.

(2.) The Defendants contested the suit by filing two sets of written statements-one by Defendants Nos. 1 to 4 and another by Defendants No. 6 in his capacity as natural guardian of minor Defendants Nos. 6(a) and 6(b).

(3.) The trial court dismissed the claim of the Plaintiff for specific performance of the contract and passed a decree against Defendant No. 1 for refund of a sum of Rs. 125 which had been advanced by the Plaintiff in payment of selami.