MD HAFIJUR HAQUE Vs. MD MINAR HUSSAIN

JUDGEMENT

(1.) Heard Mr. P.K. Kalita, learned senior counsel, assisted by Mr. G.J. Saikia, learned counsel for the appellants and Mr. I.H. Saikia, learned counsel for the respondents.

(2.) This appeal under section 96 read with Order XLI Rule 1 CPC is against the judgment and decree dated 12.04.2018 passed by the learned Civil Judge, Kamrup, Amingaon in T.S. No. 2/2015, thereby decreeing the suit of the respondents for specific performance of contract against the appellants-defendants.

(3.) As per the plaint, the appellants are the owners and possessors of land measuring 1B-2K-15L, covered by dag no. 71 of K.P. Patta No. 113 of village Nawkuchi, Mouza- Pub Borigog in the district of Kamrup, morefully described in the schedule of the plaint. Their names appear at sl. no.8 and 9 of the jamabandi i.e. records of right.