SOMANAGOUDA Vs. SHAMSHIDDIN

JUDGEMENT

(1.) This second appeal by the aggrieved first defendant in OS No. 60 of 2001, on the file of Civil Judge (Jr. Dn.) & JMFC, Savanur, who though successfully defended the suit for specific performance of the agreement dated 9-1-1989 and got the suit dismissed not on the ground of non-execution of the agreement but on the ground of want of readiness and willingness on the part of the plaintiff-agreement holder to perform his part of the agreement, but was not so successful in the appeal of the plaintiff before the lower appellate court, wherein the adverse finding against the plaintiff came to be reversed and the suit came to be decreed and the first defendant was directed to execute registered sale-deed in favour of the plaintiff within three months from the date of judgment i.e. 21-4-2010, which judgment is questioned in this second appeal.

(2.) While the memorandum of appeal, the following three substantial questions of law, are indicated:

(3.) I have perused the judgment of the court below and considered the submissions made at the Bar.