Title:- Lachman Puri vs Vinay Talla And Ors
2022 Latest Caselaw 762 j&K

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          HIGH COURT OF JAMMU & KASHMIR AND LADAKH
              (Office of the Reg*istrar J*udicial At Jammu)



                              DECREE SHEET

    CFA   No.10/2015                                                 D.O.l:-21.04.20Ls
    lA No.0212015                                                    D.O.D:-19.4.2022
    lA No.0U2015

              Title:-   Lachman   Puri       ......Appellant
                                     Through:- Mr.      R.K Jain,    Senior Advocate with
                                      Mr. Pranav Jain, Advocate and
                                      Mr. Lachman Puri, Appellant in person.


                           v/s


                        Vinay Talla and   Ors   .......Respondents

Through:- Mr.Akash Kotwal, Advocate

lN THE MATTER OF: -Civil lst Appeal against the Judgment and decree dated 30th January, 2015 passed by Learned District Judge, Jammu in File No.40/Civil titled "Roop Kumar V/s Lachman Puri", whereby, suit for Specific Performance of Agreement to Sell dated 21't September ,lggg as filed respondent plaintiff, has been decreed in total contravention of express provisions of J&K Specific Relief Act 1977(1920AD)and evidence on record, as such, perverse in the eyes of law.

Prayerfor setting aside judgment and decree impugned dated 30th Janua ry,2O!5 passed by learned District Judge, Jammu with further prayer for dismissal of suit titled "Roop Kumar V/S Lachman Puri" along with costs or such other order which this Hon'ble Court may deem fit in the fact and circumstances.

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                                                                                          R     trar (I   .it
                                                                                         High Cc '-r;tri.I'
                                                                                           4-\-

The above mentioned appeal coming on this day for disposal is disposed off. The dispute between the parties stands settled and the suit is decreed in terms of the compromise agreement execute d on 7 .4.2022.

Given under my hand & seal of the court this day 9th of May 2022 atJammu.

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