A V SUSHEELAMMA Vs. K C VENKATACHALAPATHI

JUDGEMENT

(1.) There is a delay of 271 days in filing this appeal.

(2.) This Regular Second Appeal is preferred by the defendant challenging the judgment and decree dated 20.09.2011 passed by the learned Judge, Fast Track Court, K.G.F., dismissing R.A.No.130/2010 and confirming the judgment and decree passed in O.S.No.166/2007 dated 04.08.2010.

(3.) The appellant herein was the defendant before the trial Court. The respondent/plaintiff filed a suit for specific performance of the agreement of sale dated 26.07.2007 executed by the defendant agreeing to sell the suit property measuring 1-1/2 guntas of land situated at Bangarpet for a sum of L 2,00,000/-.