BIBI ANWARUN NISA Vs. DAULAT RAISON

JUDGEMENT

(1.) This appeal is preferred against the judgment dated 19-8-1993 in F.A. No. 503 of 1975 (R) [1994 (1) PLJR 103] rendered by the learned Single Judge.

(2.) The Plaintiff in the suit, namely, Title Suit No. 9 of 1974 of the file of Subordinate Judge, Giridih, is the Appellant herein. The said suit was one for specific performance of agreements of reconveyances of suit properties executed by the Respondents in favour of the Appellant herein agreeing to reconvey the properties sold under six registered sale deeds.

(3.) The trial Court dismissed the suit finding that the Plaintiff did not tender the amount during the stipulated period and so no decree for specific performance of contract could be passed.