P. RAMASUBBAMMA Vs. V. VIJAYALAKSHMI

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with impugned judgment and order dtd. 20/7/2021 passed by the High Court of Karnataka in Regular First Appeal No. 100200/2015, by which the High Court has allowed the said appeal preferred by respondent Nos. 3 and 4 herein - original defendant Nos. 3 and 4 (hereinafter referred to as defendant Nos. 3 and 4) and has set aside the judgment and decree passed by the learned Trial Court granting decree for specific performance of agreement to sell dtd. 12/4/2005, the appellant herein ­ original plaintiff has preferred the present appeal.

(2.) The facts leading to the present appeal in a nutshell are as under: ­

(3.) Shri S.N. Bhat, learned Senior Advocate appearing on behalf of the original plaintiff has vehemently submitted that in the facts and circumstances of the case, the High Court has committed a grave error in quashing and setting aside the decree passed by the learned Trial Court for specific performance of agreement to sell dtd. 12/4/2005.