MEENA DEVI Vs. PUTUL DEVI

JUDGEMENT

(1.) Heard Mr. Rohit Roy, learned counsel appearing for the appellant.

(2.) The appellant has preferred this Second Appeal against the judgment and decree dated 27.02.2009 and 06.03.2009 respectively passed by learned Additional District Judge, Fast Track Court-III, Gumla in Title Appeal No. 16 of 2007, whereby, the first appellate court has dismissed the appeal and affirmed the judgment and decree dated 24.09.2007 and 10.10.2007 respectively passed by the learned Subordinate Judge-I, Gumla in Title Suit No. 33 of 2003.

(3.) The appellant/plaintiff had instituted the Title Suit for specific performance of contract against the respondents/defendant with a relief to pass a decree directing the defendants to execute and register a sale deed in her favour in respect of the suit property by accepting the balance consideration amount along with the cost of the suit.