LAXMAN Vs. APPANNA PARAPPA CHOUGALA

JUDGEMENT

(1.) The plaintiff in a suit for specific performance of contract dtd. 7/10/1993 has suffered a decree of dismissal of the suit, as far the relief of specific performance is concerned. The trial Court has granted a decree for refund of earnest amount of Rs.25,000.00 along with 6% interest.

(2.) The challenge by the plaintiff before the First Appellate Court has also failed and the judgment and decree passed by the trial Court are confirmed. Aggrieved by the aforementioned concurrent finding, the plaintiff is in second appeal before this Court.

(3.) This appeal is admitted on 31/7/2013 to answer the following substantial question of law: