MANSOOR AHMED Vs. RUPAMMA

JUDGEMENT

(1.) This appeal is filed under Section 96 of Civil Procedure Code challenging the judgment and decree dated 17.6.2013 passed by the 28th Additional City Civil Judge, at Mayohall Unit, Bengaluru in O.S. No.15711/2006.

(2.) Plaintiffs are in appeal. Plaintiffs filed a suit for specific performance of the contract based on agreement of sale dated 5.10.2005 executed by the defendant in favour of the plaintiffs. The plaint averments are as follows:

(3.) The defendant after appearing through her counsel filed written statement and contended as follows: