ARAVIND Vs. VITHABAI GHODKE

JUDGEMENT

(1.) Aggrieved by the judgment and decree in O.S.No.242/2010 passed by the III Additional Senior Civil Judge, Hubballi rejecting the relief of specific performance, instead granting only the refund of earnest money, the plaintiff is before this Court in the above appeal.

(2.) The subject matter of the suit was property bearing CTS No.4601/B Ward No.1 of J.C.Nagar, Hubballi measuring 431 square yards with an old building thereon.

(3.) The plaintiff's case in a nutshell is as follows: