SHAKUNTALA Vs. NARAYAN GUNDOJI CHAVAN

JUDGEMENT

(1.) Special leave granted.

(2.) This is an appeal against the judgment of the High Court of Karnataka dated 28-11-97 passed in Regular Second Appeal No. 936 of 1990. By that judgment the learned single Judge of the Karnataka High Court set aside the judgments of the trial Court and the first appellate Court and decreed the suit for specific performance.

(3.) It is not necessary to go into the previous litigation between the parties but it is sufficient to state that there was compromise between the parties on 8-3-77 which is sought to be specifically enforced in the present suit filed by the respondent-plaintiff. The compromise contained an agreement for sale of some property by the appellant-defendant to the respondent-plaintiff. The suit was filed by the respondent on 13-7-81.