SARUDHAN ALI Vs. PADUMI PHUKAN

JUDGEMENT

(1.) Heard Mr. S.K. Ghosh, learned counsel for the appellant. Also heard Mr. S. Dutta, learned counsel appearing for the respondent.

(2.) The present Regular First Appeal is directed against the judgment and decree dtd. 15/5/2023, passed by the learned Court of Civil Judge, Lakhimpur, North Lakhimpur in Title Suit No. 12/2019, whereby the trial court decreed the suit in favour of the respondent.

(3.) The dispute arises out of a suit for specific performance of a contract dtd. 2/2/2017, relating to the sale of 2 Katha 7 Lecha of land for a consideration of Rs.47,00,000.00. The trial court decreed the suit on 15/5/2023, holding that the plaintiff was ready and willing to perform his part of the contract, whereas the defendant failed to obtain the necessary sale permission and execute the sale deed.