RABINDRA NATH SAHU Vs. MAYA DEVI

JUDGEMENT

(1.) This first appeal at the instance of the plaintiff arises out of a judgment and decree dated 23-12-1983 passed by Shri D.N. Pathak, Special Sub-Judge, Ranchi in Title Suit No. 102 of 1982 whereby and whereunder the said learned Court dismissed the plaintiff-appellant's suit for specific performance of an agreement of sale dated 28-11-1980.

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

(3.) Allegedly the plaintiff and the defendant No. 1, who was admittedly the owner of the disputed land as described in schedule 'A' of the plaint entered into an agreement on 28-11-1980 whereby and whereunder the defendant No. 1 agreed to sell 4 kathas of land.