Gurusharan S harma, J. - (1.)-By the impugned judgment and decree, the suit for specific performance of contract filed by the plaintiff appellant has been dismissed,
(2.)According to the plaintiff, the defendant No. 1 entered into an agreement for sale with him on 5.5 1972 in respect of the shop premises in holding No. 12, J Road, Bistupur, Jamshedpur for consideration of Rs 20,000. A sum of Rs 18,000/- was given an advance and the sale deed was agreed to be executed within one year and the balance amount of consideration of Rs. 2,000/- was to be paid at the time of execution and registration of the transfer deed
(3.)The plaintiff was always ready and wilting to pay the balance consideration amount and made repeated requests and demands to the defendant No 1, but he did not execute the deed.