KALPANA Vs. VENKATARAMANACHARI AND ORS

JUDGEMENT

(1.) R.F.A.No.584/2002 is by the second defendant against the judgment and decree in O.S.No.3435/1982 dated 2nd February 2002 on the file of XXIII Addl.City Civil and Sessions Judge, Bangalore City.

(2.) Parties would be referred to as per their ranking before the trial court.

(3.) Suit is one for specific performance of the agreement dated 19.6.1982 by directing the first defendant to execute the sale deed in favour of the plaintiff by receiving the balance of sale consideration of Rs.60,700/-.