L. KESHAV RAO SINCE DECEASED BY HIS L.RS., (SMT. SULOCHANA B.K. W/O LATE MANJUNATH SHETH D/O B.K. KESHAVA RAO AND OTHERS) AND SHRI B K SRINIVASA. MURTHY Vs. SHRI D. MITTALAL BHANSALI AND OTHERS

JUDGEMENT

(1.) THIS is a defendants' appeal challenging the judgment, and decree of the trial Court which has granted a decree for specific performance of the agreement of sale.

(2.) FOR the purpose of convenience, the parties are referred to as they are referred to in the original suit.

(3.) THE case of the plaintiff is that, the first defendant -I). Keshava Rao entered into an agreement of sale with the plaintiff in respect of the schedule property for a consideration of Rs. 24.00.000/ - -on 16.4.1994. He agreed to put the plaintiff in vacant possession of the schedule property. His three sons namely, the second defendant - - D. Sheshadri, third defendant -D.K. Lakshminarayana and the fifth defendant - B.K. Srinivasa Murthy witnessed the said agreement of sale.