KRISHNANAND RAI Vs. MEENA SINGH

JUDGEMENT

(1.) This second appeal has been filed against the Judgment and Decree dtd. 22/3/2025 (Decree sealed and signed on 3/4/2025) passed by the learned District Judge-III, Deoghar in Civil Appeal No.20 of 2023 affirming the Judgment and Decree dtd. 24/1/2023 (Decree sealed and signed on 4/2/2023) passed by the learned Civil Judge (Senior Division)-III, Deoghar whereby Title Suit No.28 of 2013 seeking specific performance of contract was partly decreed by directing the defendant no.1 to execute the sale deed for 1/3rd share (829 sq. ft.) out of the area of 4978 sq.ft. as described in schedule 'A' of the plaint in favour of the plaintiff on receiving rest of the balance consideration amount as per the agreement dtd. 12/8/2009 within 2 months failing which the plaintiff will be at liberty to get the sale deed executed through the agency of the court.

(2.) The defendant 1st party having lost in 1st appellate stage has filed this second appeal.

(3.) The suit was filed for the following reliefs:-