JAGDISH Vs. KANTA DEVI

JUDGEMENT

(1.) The appellant assails judgment and decree passed by learned District Judge, Solan, District Solan, H.P., in Civil Suit No. 17-S/1 of 2009, whereby the suit of the respondent has been decreed for recovery of Rs.10,00,000.00 along with proportionate costs and interest @ 6% per annum from the date of filing of the suit till realization of the whole decretal amount.

(2.) The respondent herein (hereinafter referred to as plaintiff) filed a suit for recovery of Rs.11,00,000.00along with future interest @12% per annum against the appellant (hereinafter referred to as the defendant).

(3.) Plaintiff and defendant had entered into an agreement dtd. 10/8/2006 (Ex.PW1/B) whereby plaintiff had agreed to purchase 5/19 share measuring 5 Biswas including two storeyed house, owned and possessed by defendant, in Khasra number 66, total measuring 19 Biswas, situated at Village Thada Ka Thakurdwara, Tehsil Kasauli, District Solan, H.P. (for short "suit land").