AMBIKA SINGH Vs. MOSOMAT SOHAGI DEVI

JUDGEMENT

(1.) The Appellant/Plaintiff being aggrieved and dissatisfied with the judgment dated 21.09.1990 and decree dated 06.11.1990 passed by the learned Sub-Judge-II, Jamui (Munger) in Title Suit No.46 of 1986, whereby and whereunder instead of granting the main relief so sought for relating to directing the respondent/defendant to execute sale deed in pursuance of an agreement dated 15.06.1986 after receiving the balance consideration amount, the court below allowed the suit and passed a money decree of Rs.10,000/- against defendant no.1/respondent no.1, Most. Sohagi Devi on contest with costs acknowledging an alternative relief. Consequent thereupon, directed the defendant no.1/respondent no.1 to pay Rs.10,000/- to the plaintiff within 90 days of the judgment, failing which the plaintiff/appellant was allowed to realize the same through the process of the court at the expense of defendant no.1/respondent no.1, Most. Sohagi Devi. Furthermore, Pleader's fee of Rs.16/- and Pleader's Clerk fee of Rs.2/- has only been allowed.

(2.) In order to appreciate, the parties status as per plaint is being acknowledged herein.

(3.) The plaintiff filed Title Suit No.46 of 1986 asking for following reliefs: