NARAYANAPPA Vs. N.C. RAJANNA

JUDGEMENT

(1.) This regular second appeal arises out of the Judgment and Decree dated 12.03.2007 passed by the Principal Civil Judge (Jr. Dn.) and JMFC., Doddaballapura in OS No. 143/2001 and the concurring Judgment and Decree dated 09.03.2012 passed by the Additional District and Session Judge, Fast Track Court, Doddaballapura in RA No. 24/2007. Both, the Trial Court and the First Appellate Court had decreed the suit for specific performance and had directed the defendants to execute the sale deed in favour of the plaintiffs.

(2.) The defendants are in appeal before this Court in this regular second appeal.

(3.) After the appeal was heard, the parties chose to settle the matter and have reported a compromise, the terms of which that are relevant for disposal of this regular second appeal, are extracted below: