DEOKI MOSOMAT Vs. UMA SHANKAR MEHTA

JUDGEMENT

(1.) Heard Mr. Rahul Kumar Gupta assisted by Mr. Anil Kumar and Mr. Arpit Kumar, learned counsel for the appellants and Mr. Manjul Prasad, learned senior counsel assisted by Mr. Baban Prasad, learned counsel for the respondents.

(2.) This second appeal has been filed being aggrieved and dissatisfied with the judgment dtd. 11/6/2013 and decree dtd. 17/6/2013 passed by the learned District Judge-VI, Hazaribagh in Title Appeal No.22 of 2005 dismissing the appeal and confirming the judgment dtd. 30/4/2005 and decree dtd. 11/5/2005 passed by the learned Sub-Judge-V, Hazaribagh in Title Suit No.33 of 1990.

(3.) Title Suit No.33 of 1990 was instituted by the appellants/plaintiffs for specific performance of contract brought by the plaintiffs against the defendants for conveyance of transfer deed with respect to Schedule A property described in the plaint in light of the contract approved by Panches award dtd. 26/5/1974.