SURESH KUMAR LAL Vs. LALTI DEVI

JUDGEMENT

(1.) This first appeal is directed against the judgment and decree dated 25.11.2006 passed by Sri Om Shankar Srivastava, the learned Sub Judge-III, Patna in Title Suit No. 102 of 2005 decreeing the Plaintiff-Respondent's suit for specific performance of contract.

(2.) The Plaintiff-Respondent filed aforesaid title suit praying therein the following reliefs:

(3.) The description of the property in suit has been given in Schedule 1. The area of which is 8 dhur with tile house. At paragraph 10 of the plaint it is specifically pleaded that the suit is valued at Rs. 3,05,000/- being the value of the land in suit as per agreement.