B R MULANI Vs. A B ASWATHANARAYANA

JUDGEMENT

(1.) This appeal by the plaintiff is preferred against the judgement and decree dated 31/10/1979 passed by learned Additional Civil Judge, Bangalore City in O.S. No. 435 of 1973.

(2.) Respondents 1 to 6 were defendants 1 to 6 in the suit. In this judgement, the appellant will be referred to as the plaintiff and respondents 1 to 6 will be referred to as defendants l to 6. We may also point out here itself that defendants 1 and 2 are the husband and wife and defendants 3 to 6 are their children.

(3.) The trial Court has dismissed the suit for specific performance of an agreement dated 7-5-1990 executed by the defendants and also for payment of Rs. 10,000/- which according to the plaintiff was overpaid and current interest on the said sum and also for permanent injunction sought for by the plaintiff.