MAHENDRA KUMAR ROY Vs. NIRANJAN MALAKAR

JUDGEMENT

(1.) (Oral) - On the following substantial questions of law, this second appeal has been admitted for hearing:--

(2.) Heard learned counsel, Mr. D. Bhattacharjee for the appellant and learned counsel, Mr. D.K. Biswas for the respondents.

(3.) The appellant as plaintiff instituted Title Suit No. 39 of 1989 in the Court of learned Civil Judge, Sr. Division, North Tripura at Kailashahar praying for a decree of specific performance of contract against defendant-respondent No. 1 Niranjan Malakar for the suit land mentioned in the schedule of the plaint