BASAVARAJ Vs. PADMAVATHI

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with impugned judgment(s) and order(s) dtd. 27/11/2020 and 6/12/2021 passed by the High Court of Karnataka at Kalaburagi Bench in Regular First Appeal (RFA) No. 5033/2011 and Review Petition (RP) No. 200036/2021 respectively, by which, the High Court has allowed the said appeal preferred by respondents herein - original defendants and has quashed and set aside the judgment and decree passed by the learned Trial Court decreeing the suit for specific performance, the original plaintiff has preferred the present appeals.

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

(3.) Shri K. Parmeshwar, learned counsel appearing on behalf of the appellant has vehemently submitted that in the facts and circumstances of the case, the Hon'ble High Court has materially erred in reversing the findings of the Trial Court on readiness and willingness of the appellant.