PRABIN BORA Vs. SRIDEV SHARMA

JUDGEMENT

(1.) the learned counsel for the appellants and Mr. Rupen Sharma, the learned counsel for the respondent.

(2.) By filing this appeal, the appellant has challenged the judgment and decree dated 30.05.2011 passed by the learned Civil Judge No.2, Kamrup (Metropolitan), Guwahati, in T.S. No. 200/2006, thereby allowing the suit filed by the respondent- plaintiff for specific performance of contract.

(3.) The respondent is the plaintiff in the suit. By entering into an agreement for sale dated 21.07.2005, the respondent agreed to purchase a plot of land from the appellant at the agreed sale consideration of Rs.6,00,000/- (Rupees Six lakh only) per bigha. The agreement was in respect of a plot of land measuring about 20 Bighas 1 katha 8.5 lessas, out of which 13B-4K-11L land is covered by Dag No. 618, K.P. Patta No. 30, 10B-0K-12L is covered by Dag No. 600, K.P. Patta No. 29, 3B-0K-10L is covered by Dag No. 596, K.P. Patta No. 67, 0B-3K-07L is covered by Dag No. 549, K.P. Patta No. 29 and 1B-2K-05L is covered by Dag No. 606, K.P. Patta No. 2 of Village- Pamohi, Mouza- Ramcharani, Palasbari Circle, Dist. Kamrup, Assam.