B G NARAYANAPPA S/O KOTHNUR DODDAGOPALAPPA Vs. B RAJANNA S/O JALIGE BANCHAPPA; RAJAMMA, W/O LATE RAJANNA AND ORS

JUDGEMENT

(1.) This appeal is by the plaintiff against the judgement and decree passed by the Sessions Judge, Fast Track Court II, Bangalore Rural District, Bangalore, in R.A. No.73/2003 dated 07.08.2006 reversing the judgement and decree passed by the Civil Judge (Jr. Dn.), Devanahalli, in O.S. No.85/1990 dated 31.01.2003.

(2.) The parties will be referred to as per their ranks in the trial Court.

(3.) The suit is one for specific performance of contract by execution of the sale deed.