SHREE CHAND GUPTA Vs. OM PRAKASH GUPTA

JUDGEMENT

(1.) Heard the parties.

(2.) The present appeal has been filed by the defendant/appellant/appellant against the judgment and decree dated 16.02.2019, passed in S.T.A. No. 07/2017, by the learned District & Sessions Judge, Sheikhpura, whereby the learned District & Sessions Judge, Sheikhpura, dismissing the appeal has affirmed the judgment and decree dated 19.09.2017 and 12.10.2017 passed in Title (Money) Suit No. 14/2009 by the Sub Judge-I, Sheikhpura, whereby the suit was decreed in favour of the plaintiff/respondent.

(3.) The plaintiff/respondent has filed the Title Suit for declaration, that the Deed of Agreement dated 22.09.2003 is valid, operative, and binding upon the defendant, and for further direction that the defendant be directed to pay the lent amount along with interest with relief to cost of litigation and any other reliefs.