GOBIND SINGH Vs. RAM BALLAV UPADHYAY

JUDGEMENT

(1.) This first appeal is directed against a judgment and decree dated 30-4-1983 passed by Shri Uma Shankar Prasad, 1st Addl. Sub-Judge, Hazaribagh in T.S. No. 89/79/21/82 whereby and whereunder the said learned court decreed a suit for specific performance of contract filed on behalf of the plaintiff-respondent.

(2.) The fact of the matter lies in a very narrow compass.

(3.) The plaintiff with view to raise fund for marriage of his sister intended to take loan of Rs. 12,000 and the defendant taking advantage of that situation agreed to pay the aforementioned amount on his execution of a deed of sale in respect of the properties described in Schedule 'A' of the plaint.