LEGAL HEIRS OF SWAPNA DAS Vs. MEENA DEVI

JUDGEMENT

(1.) Heard Mr. P. Borah, learned counsel for the appellants and also heard Mr. N. Alam, learned counsel for the respondent/plaintiff.

(2.) This appeal, under Order 41 Rule 1 of the Code of Civil Procedure, 1908, is directed against the judgment and decree, dtd. 30/6/2018 and 5/7/2018, respectively, passed by the learned Civil Judge No.1, Kamrup(M), Guwahati, (trial court hereinafter) in Title Suit No.230/2014. It is to be noted here that vide impugned judgment and decree dtd. 30/6/2018 and 5/7/2018, the learned Trial Court has decreed the suit of the plaintiff directing the appellants herein, to execute and register the final sale deed for the suit land as described in the schedule of the plaint, on receipt of balance payment of Rs.32,00,000.00 within 60 days or in alternate, if the defendant refused to execute the sale deed, the same shall be executed by the said Court, on behalf of the defendant and thereafter, the defendant/appellant shall handover the vacant possession of the suit land measuring 1 katha 12 lechas to the plaintiff/respondent.

(3.) For the sake of convenience, herein this appeal, the designation of the parties, used by the Trial Court is adopted.