MUNITHAYAPPA Vs. R. KRISHNA MURTHY

JUDGEMENT

(1.) The 2nd defendant is in appeal against the judgment and decree in O.S. 7350/99 on the file of City Civil Judge, Bangalore City, decreeing the suit for specific performance of an agreement in favour of the 1st respondent herein. Heard learned counsel, Sri Dwarkanath for the appellant and Sri Ramesh P. Kulkarni for the 1st respondent. Perused records in supplementation thereto. It reveals:

(2.) Mr. Dwarkanath, learned counsel for the appellant would assail the impugned judgment and the reasons of the learned trial judge on several grounds, legal and factual, to which I shall advert to in the following paragraphs.

(3.) In negation of all such grounds, the learned counsel for the respondent/plaintiff was at his best in supporting the impugned Judgment.