PANDURANG Vs. RAVI

JUDGEMENT

(1.) This appeal of the defendant arises out of the judgment and decree dated 07.04.2017 in O.S.No.230/2011 passed by the II Additional Senior Civil Judge and C.J.M, Belagavi.

(2.) By the impugned judgment and decree, the trial Court has decreed the suit of the plaintiff for specific performance of an agreement of sale.

(3.) Appellant was the defendant and the respondent was the plaintiff before the trial Court. For the purpose of convenience, the parties will be henceforth referred to as per their rank before the trial Court.