N.JAYALAKSHMI Vs. VANITA

JUDGEMENT

(1.) Sri.Lakshmikanth.K., learned counsel for petitioner and Sri.Narayan Rao., learned counsel on behalf of Sri.Rajeswara.P.N., for respondent have appeared in person.

(2.) The parties are referred to as per their rankings before the Trial Court.

(3.) The brief facts of the case are stated as under: It is the case of the plaintiff that the defendant being her elder sister and they are the owners of the property bearing No.11/2 measuring 80x100 sq.ft. situated at Yellukunte Village, Begur Hobli, Bangalore South Taluk. In order to discharge the family necessities, they entered into agreement of sale on 6/4/1995 with one Mr.Ganapathiraju @ M.Raja S/o M.Munivenkatappa, resident of Jayanagar, Bangalore and in pursuance of the said agreement of sale, plaintiff had received a sum of Rs.50,000.00 (Rupees Fifty Thousand only) from the agreement holder i.e., Mr.Ganapathiraju @ M.Raja by way of cheque bearing No.0433710, dtd.:6/4/1995 drawn on Canara Bank, Bangalore and remaining amount of Rs.1,50,000.00 (Rupees One Lakh Fifty Thousand only) has been received by the defendant from the agreement holder Mr. Ganapathiraju @ M. Raja by way of cheque and said amounts have been enchased by them.