SHAILENDRA KUMAR PANDEY Vs. ASHOK TIWARI

JUDGEMENT

(1.) Heard Sri Umesh Prasad Singh, senior counsel for the appellant and Mr. Chandra Kant, learned counsel for the respondent, under Order- 41 Rule-11 of the Code of Civil Procedure.

(2.) The present appeal has been filed by the defendant/appellant/appellant against the judgment and decree dated 04.06.2018 and 14.06.2018, passed by the learned Additional District & Sessions Judge-IV, Siwan, in Title Appeal No. 37 of 2017, dismissing the appeal and confirming the judgment and decree dated 16.03.2017 and 22.03.2017 respectively passed by the Sub Judge-X, Siwan, in Title Suit No. 288 of 2007 whereby the suit was decreed in favour of the plaintiff/respondent.

(3.) The plaintiff/respondent has filed suit for a decree of specific performance of contract on the basis of a registered deed of agreement for sale dated 15.06.2005 with further direction to the defendant to receive the remaining amount and execute deed of sale in favour of the plaintiff and has also prayed for recovery of possession over the land in question and any other reliefs.