SHEKARSHETTY Vs. KAMALA GANGACHARYA HEMMIGI

JUDGEMENT

(1.) The appeal is directed against the judgment and decree dated 23.08.2005 passed by the learned II Additional Civil Judge (Senior Division), at Dharwad in O.S.No.95/1994. The suit of the plaintiff came to be decreed and the defendant was directed to execute the registered sale deed of the schedule property by receiving the balance consideration of Rs.2,23,000/- within three months from the said order.

(2.) In order to avoid confusion and overlapping, the parties are hereinafter referred to in accordance with their rank and status as stood before the trial Court.

(3.) This is defendant's appeal.