ANJAN BARMAN CHOUDHURY Vs. RANJAN BARMAN CHOUDHURY

JUDGEMENT

(1.) This appeal filed under Section 100 of the Code of Civil Procedure (in short CPC) which is slated for consideration of admission is directed against the judgment and decree dated 01.03.2012 as passed by the learned Additional District Judge, West Tripura, Sonamura in the Title Appeal No. 02 of 2011 affirming the judgment and decree dated 07.05.2011 passed by the learned Civil Judge, Senior Division, Court No.1, Agartala, West Tripura in Title Suit No.68 of 2007 whereby the suit was dismissed.

(2.) The suit was instituted by the appellant for specific performance of contract and injunction. Later on, another relief by way of amendment was incorporated for cancellation of the sale deed No.1 -101843 dated 14.11.2005 as executed by the respondent No.1, namely Sri Ranjan Barman Choudhury, in favour of the respondent No.2, namely, Sri Sunil Ch. Sarkar.

(3.) The appellant and the respondent No.1 are the joint owners of the suit land as described in the Schedule -A of the plaint. The suit land was purchased by the father of the appellant and the respondent No.1 measuring 0.21 acre which devolved to the appellant and the respondent No.1 after death of their father.