LEBANANDA SRMAH Vs. SAMU HIRA

JUDGEMENT

(1.) HEARD Mr. M. A. Sheikh, learned counsel for the plaintiff/appellant. Also heard Mr. A. J. Das, learned counsel appearing for the defendants/respondents.

(2.) THIS appeal is preferred against the judgment and decree dated 28.03.2003, passed by the learned Civil Judge (Senior Division), Morigaon, dismissing the appeal and affirming the judgment and decree dated 03.06.2003, passed by the learned Civil Judge (Senior Division) No. 1, Morigaon, in Title Suit No. 24/99.

(3.) THE plaintiff filed the suit for part -performance on behalf of the defendants to execute a registered sale deed in pursuance of the deed of agreement dated 11.09.96 executed by Ramu Hira, predecessor of the defendants, and for a declaration of the plaintiff's right to possess the suit land till the execution of the sale deed restraining the defendants to enter into the suit land; cost of the suit, etc.