LAWS(KAR)-2023-9-103

JAMNALAL BAJAJ SEVA TRUST Vs. PARAMESHWARA

Decided On September 13, 2023
Jamnalal Bajaj Seva Trust Appellant
V/S
PARAMESHWARA Respondents

JUDGEMENT

(1.) This appeal by the defendant No.1 is directed against the judgment and decree dated March 23, 2013 in O.S. No. 641/1994 passed by the learned VII Addl. City Civil and Sessions Judge, Bangalore, decreeing the suit for specific performance of contract.

(2.) For the sake of convenience, parties are referred as per their status before the Trial Court.

(3.) We have heard Shri. Uday Holla, learned Senior Advocate for the defendant No.1/appellant and Shri. Shashi Kiran Shetty, learned Senior Advocate for the plaintiff No.1/respondent No.1 and Shri. Ramesh Kulkarni, learned Advocate for respondent No.2 (a to d) and Shri.S.P.Shankar, learned Senior Advocate for respondent No. 2 (e) and Shri. Madhusudhan Rao and Shri. Sharath Kumar Shetty, learned Advocates for proposed impleading Applicants.