Rajaram Sonaji Jamdhade And Ors vs Uday Raosaheb Chavan
2022 Latest Caselaw 6273 Bom

                                                                         26-SA-406-22.odt



             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                         SECOND APPEAL NO. 406 OF 2022

Rajaram Sonaji Jamdhade and Others                      ..APPELLANTS
      VERSUS
Uday Raosaheb Chavan                                    ..RESPONDENT

                                     ....
Mr. S.H. Pathan, Advocate h/f Mr. V.Y. Bhide, Advocate for appellants
                                     ....

                                              CORAM : R.G. AVACHAT, J.

DATE : 04th JULY, 2022

PER COURT :

1. Heard.

2. The permission of Collector was required for transfer of the suit

land. The suit was for specific performance of agreement for sale. The trial

Court has not made any observation as to whether the decree is conditional

one. The appellate Court has confirmed the judgment and decree passed by

the trial Court. The record indicates that the suit for specific performance

was filed ten years after the agreement for sale was executed and that too

after the death of Sonaji, who had allegedly executed the agreement for sale.

3. Issue notice to the respondent, returnable on 01st August, 2022.

( R.G. AVACHAT, J. ) SSD

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