SARADA SAWALKA Vs. SWATANTRA KUMAR AGARWAL

JUDGEMENT

(1.) THE appellant (defendant in the court below) being unsuccessful in the Court of Subordinate Judge, 1st Court, Cuttack (as it was then) in T.S. No. 11 of 1986 has filed this appeal challenging the judgment and decree passed therein decreeing the suit of the respondent (plaintiff in the court below) for specific performance of contract for sale of the suit land with structures standing thereon. For the sake of convenience and to avoid confusion in order to bring clarity, the parties hereinafter have been referred to as they have been arrayed in the suit.

(2.) THE plaintiff has filed the suit for specific performance of contract for sale of the suit land in the busy locality of Choudhury Bazar of Cuttack, the ancient and historic city of the State of Odisha as described in Schedule -'A' of the plaint together with a double stored building standing thereon comprising of shop rooms and residential houses, directing the defendant to execute and register the sale deed on receiving balance consideration of Rs. 63,000/ - within the time stipulated and on failure to be done through Court with the relief of permanent injunction.

(3.) THE defendant contested the suit by filing written statement.