T.C. SRINIVAS Vs. RAMANNA

JUDGEMENT

(1.) This matter is listed for admission today. Heard the learned counsel appearing for the appellants and the learned counsel appearing for the respondents.

(2.) This appeal is filed challenging the judgment and decree dtd. 4/1/2022 passed in R.A.No.67/2018 on the file of the II Additional District and Sessions Judge at Chikkamagaluru.

(3.) The factual matrix of the case of the plaintiffs before the Trial Court is that there was a sale transaction between the plaintiffs' father Ramanna and defendants and registered sale agreement was executed on 3/3/2014 and the earnest money of Rs.7.00 Lakhs was paid and the balance amount of Rs.1.00 Lakh to be paid within the time stipulated i.e., six months in order to complete the sale transaction. The plaintiff was ever ready and willing to perform his part of contract.