- (1.) Heard Sri Ramendra Asthana, learned counsel for the appellant.
(2.) This second appeal has been filed by the plaintiff being aggrieved of judgment dated 02.08.2019 passed by the Court of 3rd Additional District and Sessions Judge, District Pilibhit allowing in part Appeal No. 13 of 2009 arising out of Original Suit No. 26 of 1990.
(3.) Brief facts in the present case are that plaintiff had filed a suit for specific performance of the agreement and in the alternative had sought payment of compensation in the form of refund of earnest money of Rs. 30,000/- with interest @ 2% p.m.;