(1.) Leave granted.
(2.) This appeal, by the defendant, assails the correctness of the judgment and order dtd. 17/12/2015 of the High Court of Karnataka in RFA No.362 of 2003, whereby the appeal of the appellant was dismissed and the judgment and decree of the Trial Court dtd. 22/10/2002 passed in O.S. No.2188 of 1983, decreeing the suit for specific performance was confirmed. Brief facts:
(3.) Smt. Sasikala and K. Satyanarayana (original vendees) entered into an agreement to sell dtd. 24/5/1981 with Muni Venkata Reddy and his four sons (original vendors) for sale of Survey No.129, New No.220/01, Site No.14 situated at Kodihali Village, HAL, S.B. Area, Bangalore-17 measuring East to West 132 feet and North to South 40 feet total 5280 sq. feet (hereinafter referred to as the "property in dispute"). The total sale consideration was stated to be Rs.29,000.00, out of which, an advance of Rs.12,000.00 was paid at the time of agreement to sell dtd. 24/5/1981.
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