OMKAR Vs. MUSADI LAL

JUDGEMENT

(1.) Appellant-plaintiff has filed this second appeal under Sec. 100 of Code of Civil Procedure assailing the judgment and decree dtd. 1/6/2019 passed in civil first appeal No.02/2016 by the Court of Additional District Judge, Bansur, District Alwar affirming the judgment and decree dtd. 27/5/2016 passed in civil suit No.35/2012 by the Court of Civil Judge, Bansur District Alwar whereby and whereunder the civil suit for specific performance and permanent injunction filed by appellant-plaintiff was dismissed.

(2.) Having heard learned counsel for appellant and on perusal of impugned judgments and record.

(3.) The relevant facts may be recapitulated as under:-