RAM Vs. PURAN MAL

JUDGEMENT

(1.) This is defendant's appeal and has been directed against the judgment and decree dated 9.12.1998 passed by the Court of Additional District Judge, Namaul, which affirmed the judgment and decree dated 15.5.1991 passed by the Court of Additional Senior Sub Judge, Namaul, which decreed the suit of the plaintiff-respondent for possession by way of specific performance on the basis of agreement of sale dated 30.4.1987.

(2.) The pleadings of the parties can be described in the following manner:-

(3.) On the pleadings of the parties, the following issues were framed by the trial Court:-