AJAY KUMAR VERMA Vs. MARGARET ANE ROY

JUDGEMENT

(1.) This second appeal has been filed against the Judgment dtd. 5/3/2019 (Decree sealed and signed on 15/3/2019) passed by the learned District Judge-I, Deoghar in Title Appeal No.26 of 2007 setting aside the Judgment of the Trial Court dtd. 25/1/2006 (Decree sealed and signed on 14/2/2006) passed by the learned Sub-Judge-III, Deoghar in Title Suit No.101 of 1996. The suit was decreed and the defendant was directed to execute the sale deed of the suit property after receiving the balance consideration amount within one month from the date of order failing which the same would be executed through the process of court.

(2.) The suit was decreed and the 1st appeal was allowed and consequently, the plaintiff is the appellant and the respondents are the legal heirs of the original defendant of the suit.

(3.) This second appeal was admitted for final hearing vide order dtd. 16/9/2019 on following substantial questions of law: -