K L SATHYAPRAKASH Vs. KOTHARI MOTORS LIMITED MYSORE

JUDGEMENT

(1.) The Appellants are challenging the legality and correctness of the judgment and decree passed by the Principal Civil Judge (Sr. Dn.), Mysore on 21.6.2003 in O.S. No. 351/1996.

(2.) The Appellants were Defendants in the suit. Respondent was the Plaintiff before the Trial Court. The suit was filed by the Plaintiff to enforce the agreements of sale dt 3.1.1991 and 29.9.1995 to direct the Defendants to execute the sale deed in respect of plaint schedule property or in the alternative if specific performance cannot be granted, direct the Defendants to pay a sum of Rs. 7,50,000/- with interest at 18% p.a. The Trial Court has decreed the suit directing the Defendants to execute the sale deeds within three months failing which the Plaintiff is at liberty to get the sale deed registered and execute through the Court. This judgment and decree is called in question in this appeal.

(3.) We have heard the learned Counsel for the Appellants and the learned Senior Counsel, Sri. Yoganarasimha for the Respondent