RUBI DEVI Vs. RITESH KUMAR GUPTA

JUDGEMENT

(1.) This second appeal has been filed challenging the Judgment and Decree dtd. 11/11/2022 and 24/11/2022 respectively passed in Civil Appeal No. 08 of 2020 by the learned Principal District Judge, Giridih reversing the Judgment and Decree dtd. 21/1/2014 and 3/2/2014 respectively passed in Title Suit No. 36 of 2006 by the learned Civil Judge (Sr. Division) III, Giridih.

(2.) The case arises out of suit seeking specific performance of contract of sale of immovable property.

(3.) The appellants and Proforma Respondent No. 6 are representing the Defendant Nos. 2 to 4 of the suit. The Respondent Nos. 2 to 5 and 7 are representing the original Defendant No.1 and Respondent No.1 is the plaintiff of the suit.