K.P.MAHESHA Vs. RAMESHA

JUDGEMENT

(1.) This appeal by the defendants in O.S.No.32/2017 on the file of the Senior Civil Judge & JMFC, Periyapatna, is directed against the impugned judgment and decree dtd. 21/3/2018 passed by the trial Court whereby the said suit for specific performance and other reliefs filed by the respondent / plaintiff against the appellants / defendants in respect of the suit schedule immovable property was decreed by the trial Court in favour of the respondent against the appellants.

(2.) Heard learned counsel for the appellants and learned counsel for the respondent and perused the material on record.

(3.) The material on record discloses that the respondent instituted the aforesaid suit seeking specific performance of an alleged agreement to sell dtd. 27/10/2014 said to have been executed by the appellants in his favour. Despite having entered appearance through their counsel, the appellants did not file their written statement nor contested the suit. The plaintiff having examined himself as PW1 and marked exhibits P1 to P8 was not cross-examined by the defendants who also did not adduce any oral or documentary evidence on their behalf.