R MALLIKARJUNAPPA Vs. C CHANNAKESHAVA

JUDGEMENT

(1.) THE appellant herein is the plaintiff in O.S.No.860/1998. THE suit was filed seeking for a declaration that the plaintiff has become the owner of the suit schedule property based on the documents dated 18.12.1992 and 24.02.1993 and a decree be granted for specific performance by directing the defendant to appear before the Sub-Registrar etc. THE Court below, after analysing the rival contentions has dismissed the suit by its judgment and decree dated 07.08.2010. THE unsuccessful plaintiff is therefore before this Court in this appeal.

(2.) THE parties would be referred to in the same rank as assigned to them before the Court below for the purpose of convenience and clarity.

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