LAWS(PAT)-2020-2-26

KAMESHWAR CHOUDHARY Vs. SHRAVAN KUMAR

Decided On February 14, 2020
KAMESHWAR CHOUDHARY Appellant
V/S
SHRAVAN KUMAR Respondents

JUDGEMENT

(1.) Defendant-appellant, against the judgment dated 30.01.2012 and decree dated 09.02.2012, whereby and whereunder the suit has been decreed on contest without cost directing the defendant-appellant to execute sale deed with regard to the disputed land in favour of the plaintiff-respondent within two months after receiving the rest consideration amount otherwise the plaintiff- respondent will be entitled to get the sale deed executed through the process of the court, challenged the same under the present appeal.

(2.) From the appeal record it is evident that notice has validly been served upon the plaintiff-respondent but, he did not choose to appear. Whereupon, the appeal has been heard ex-parte.

(3.) The parties are being identified by their original status which they possess before the learned lower court.