S.V. NARAYANASWAMY Vs. SAVITHRAMMA

JUDGEMENT

(1.) THESE two appeals are directed against the common judgment and decrees, dated 16.8.2002, passed by the XI Addl. City Civil Judge, Bangalore City, in O.S. No. 1920/1989 and O.S. No. 5065/1987.

(2.) BY the impugned judgment and decree, the Trial Court has dismissed O.S. No. 1920/89 filed by the appellant for specific performance of the sale agreement dated 17.12.1979 and has decreed the suit in O.S. No. 5065/87 filed by the respondents for permanent injunction.

(3.) R .F.A. No. 1163/2002 has been filed against the judgment and decree passed in O.S. No. 1920/89 and R.F.A. No. 1164/2002 has been filed against the judgment and decree passed in O.S. No. 5065/87.