RANGNATH SHARMA Vs. TETARI BIBI

JUDGEMENT

(1.) This first appeal is directed against a judgment and decree dated 29-6-1984 passed in T. S. No.90 of 1983 by Sri Ramnath, Subordinate Judge, Palamau at Daltonganj; whereby and the whereunder the said learned Court decreed the plaintiff-respondent's suit.

(2.) The facts of the case, lie in a very narrow compass.

(3.) The plaintiff filed the aforementioned suit for specific performance of contract in respect of 28 decimals of land situate in plot Nos. 2669 and 2670 appertaining to Khata No. 276 of Village Rerma, P.S. Daltonganj, Distt. Palamau.