ROSSEL INDUSTRIES LTD Vs. BHAWANI SHANKAR BAGARIA

JUDGEMENT

(1.) HAVING suffered by a Decree dated 30. 1. 95 passed by the learned Additional District and Sessions Judge, Dibrugarh, in Title Suit No. 31/1977, the defendants have filed this first appeal.

(2.) I have heard Mr. A. K. Bhattacharyya, learned senior Advocate for the appellant and Mr. B. K. Goswami, learned Senior Advocate for the respondents.

(3.) THE respondent No. 1 as plaintiff filed the aforesaid suit for specific performance of contract dated 25. 5. 80 that was entered into between the plaintiffs and the defendant No. 1 for sale of an area of land measuring approximately 421. 49 acres situated in the district of Dibrugarh.