SHIVAMMA Vs. GIRIJA DEVI

JUDGEMENT

(1.) This appeal by the defendants is directed against the judgment and decree dated 23.04.2011 passed in O.S.No.137/2006 on the file of the I Addl. Civil Judge, Small Causes and Senior Civil Judge, Mysuru 'Trial Court' for short.

(2.) For the sake of convenience, the parties are referred to as per their status before the Trial Court.

(3.) The plaintiff has filed the suit for the relief of specific of performance of agreement of sale dated 22.03.2004 against the defendants-appellants herein. The Trial Judge has decreed the suit directing the defendants to execute the registered sale deed within a period of three months after receiving the balance sale consideration amount of Rs.17,64,136/- in terms of the agreement of sale dated 22.03.2004 and renewed agreement of sale dated 05.04.2004. 3. The suit schedule property is all that piece and parcel of the landed property bearing Revenue Sy.Nos.68/1, 68/2 and 68/3, totally measuring 3 acres 27 guntas of dry land situated at Sathegalli Village, Kasaba Hobli, Mysore Taluk bounded on the East by: Land in Sy.No.86, West by: Land in Sy.No.61, South by: Water-Course and Garden land of Javarappa, North by: Land in Sy.No.67.