PRAKASH KUMAR SAHOO Vs. KEDARNATH RAY

JUDGEMENT

(1.) The plaintiff of Civil Suit No. 185 of 2008 being aggrieved by the judgment and decree passed by the learned Civil Judge (Sr. Division) 1st Court, Cuttack has filed this appeal under section 96 of the Code of Civil Procedure arraigning the sole defendant as the respondent.

(2.) For the sake of convenience, in order to avoid confusion and bring in clarity, the parties hereinafter have been referred to, as they have been arraigned in the trial Court.

(3.) The plaintiff's suit is for Specific Performance of Contract with the prayer for a direction to the defendant to sale the property described in the Schedule-A of the plaint and for permanent injunction.