RAVINDRA SHANTINATH CHOUGULE Vs. MAHESH ARJUNSA KALPAVRUKSHA

JUDGEMENT

(1.) This appeal is filed by the appellant/plaintiff under Sec. 96 of CPC challenging the judgment and decree passed in O.S.No.100/2010 dtd. 1/8/2015 on the file of the I Additional Senior Civil Judge, Belagavi whereby the trial court has rejected the prayer of the plaintiff for specific performance but granted alternative relief of refund of earnest money.

(2.) For the sake of convenience, parties shall be referred with the original ranks occupied by them before the trial court.

(3.) Brief factual matrix leading to the case are as under: