PRALHAD S/O GUNDU BELGAONKAR; HANAMANTH S/O GUNDU BELGAONKAR AND ORS Vs. CHANNAVVA W/O CHANNABASAPPA KALKOPPA; RATNA M SHILLY C/O M M SHELLY AND ORS

JUDGEMENT

(1.) The second appeal is filed by plaintiffs challenging the concurrent finding that the plaintiffs are bound by the agreement of sale executed by the second defendant in favour of first defendant dated 23.06.1964 and decree for specific performance consequent thereto and that the said agreement and the consequent sale deed is entered into by the second defendant without any legal necessity or in the interest of minors.

(2.) For the purpose of convenience, the parties are referred to as they are referred to in the original suit.

(3.) The subject matter of the suit is property bearing No.CTS 1626/M area 0,237 Sq.Yrds. comprising of house (storied building) together with backyard in Dharwad City Potnis Galli.