SHOVA DEVI Vs. HASMUKH THACKER

JUDGEMENT

(1.) Heard the learned counsel appearing on behalf of the parties.

(2.) This Second Appeal has been filed against the Judgment dtd. 9/9/2015 (decree signed on 14/9/2015), by learned District Additional Sessions Judge-VIII, Dhanbad in Title Appeal No. 136 of 2012, whereby the Appeal has been allowed. The 1st Appellate Court has set aside the judgment dtd. 25/9/2012 (decree signed on 10/10/2012) passed by learned Civil Judge (Senior Division)-VI, Dhanbad in Title Suit No. 52 of 2005, whereby the learned Trial Court had dismissed the suit for specific performance of contract instituted by the plaintiff.

(3.) The following substantial questions of law have been framed for consideration :