JAYANTA ROY Vs. SARDAR MANOHAR SINGH AND ORS.

JUDGEMENT

(1.) HEARD Mr. B Banerjee, learned senior counsel for the appellant. Also heard Mr. A Thakur, learned counsel for the respondent No. 2.

(2.) THIS appeal is preferred by the plaintiff against the judgment and decree dated 16.7.2009 passed by the learned District Judge, Jorhat in Title Appeal No. 4 of 2009 upholding the decree dated 21.01.2009 passed by the learned Civil Judge, Jorhat in Title Suit No. 59 of 2005 dismissing the suit filed by him for specific performance of contract of agreement for sale dated 18.6.2005 and for a direction to the defendant No. 1 to execute and register a sale deed on receipt of balance consideration amount of Rs. 1,25,000/ - and also for cancellation of sale deed dated 19.7.2005 executed by defendant No. 1 in favour of the defendant No. 2(respondent No. 2) herein.

(3.) THE defendant No. 1 did not enter appearance in the suit.