IFTAKHAR AHMAD Vs. SYED MOZAZIR ALI

JUDGEMENT

(1.) Heard the parties.

(2.) This Civil Revision is directed against the order dated 08.07.2014 passed in Misc. Case No. 01 of 2013 passed by Sub-Judge-III, Bettiah, West Champaran by which learned court below has set aside the ex parte decree dated 29.03.2012 passed in Title Suit No. 228 of 2002.

(3.) Plaintiffs/petitioner had filed aforesaid suit for Specific Performance of Contract against the father of opposite party no.1 as well as for restraining him from executing any further sale deed as well as from interfering with the plaintiff's possession over the suit land.