SONA DEVI Vs. SHYAMA N

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned counsel for the opposite party.

(2.) This Civil Revision has been preferred against the order dated 02.03.2015 passed by the learned Sub-Judge IVth Danapur, Patna in Title suit no. 295 of 2012 by which and whereunder he rejected the petition filed on behalf of the petitioner under Order VII Rule 11 and section 151 of the Civil Procedure Code.

(3.) The opposite party brought Title suit no. 295 of 2012 for specific performance of the contract on the ground that the petitioner had executed an agreement for sale on 12.06.2000 and took part of consideration amount on 13.06.2000 and on other various dates, lastly on 15.09.2000 but she did not execute absolute sale deed though possession of the aforesaid land had already been given to the opposite party.