RAVIKUMAR Vs. K S SAROJA

JUDGEMENT

(1.) The plaintiffs in O.S. No. 2080/2010 are the complainants in this contempt petition presented under Section 15(1)(b) of the Contempt of Courts Act, 1971 arraying accused Nos.1 and 2 as the defendants in the suit. The suit is one for specific performance of an agreement dated 30.01.2010 for conveying the suit schedule property bearing No.626/25 measuring East to West 50 feet (15.25 mtrs) and North to South 30 feet 9 9.14 mtrs.) totally ad measuring 1500 sq.feet (153.19 mtrs.) with 10.00 squares building situated at 1st A Main Road, VIII Block, Jayanagar, Bangalore formed by City Improvement Trust Board, Bangalore.

(2.) The defendants have been described as the owners of the schedule property and are bound to execute the sale deed but it appears that the plaint averment is to the effect that the defendants issued notice dated 12.03.2010 through their advocate cancelling the agreement between the parties. The plaintiffs filed a suit for specific performance on the ground that the cancellation was on flimsy grounds and the defendants were bound to execute the sale deed in term of the agreement,

(3.) Sri. M.Sriram Reddy, learned counsel for the complainants submits that the plaint was presented on 20.03.2010 before the City Civil Court, Bangalore.