Smt. Vimla Devi vs Urmila
2025 Latest Caselaw 3116 Chatt

Chattisgarh High Court

Smt. Vimla Devi vs Urmila on 18 June, 2025

HIGH COURT OF CHHATTISGARH AT BILASPUR

FA No. 280 of 2018

SMT. VIMLA DEVI versus URMILA Order Sheet

18/06/2025 Mr. Prakash Tiwari, Advocate for the Appellant.

Mr. T.N. Nande, PL for the State. Counsel for the appellant would submit that an

agreement is not in dispute whereas the defendant in his

examination-in-chief as well as in the written statement

have taken specific stand that the agreement was executed

at Rs. 7,00,000/- out of which he has taken Rs. 50,000/-

only. He has also denied existence of execution of

agreement for sale consideration of Rs. 2,00,000/-.

This court has put specific query to the counsel for

the appellant whether specific performance of contract can

be ordered by the trial Court and this factual matrix has not

been denied by the plaintiff as to how the judgment and

decree passed by the trial Court is liable to be interfered

with or not.

Digitally signed by SANTOSH SANTOSH KUMAR KUMAR SHARMA SHARMA Date:

2025.06.19 10:29:10 +0530

At the request of counsel for the appellant, list this

case on 24.06.2025 in the fresh matter list.

Sd/-

(Narendra Kumar Vyas) santosh Judge