ANJINAMMA Vs. MOHAMMED SAJJAD SAIT

JUDGEMENT

(1.) These three captioned second appeals arise out of suit for specific performance in O.S.No.237/2006.

(2.) RSA.No.808/2023 is filed by defendants 1 to 6 feeling aggrieved by the judgment and decree passed in R.A.No.51/2018 wherein defendants 1 and 3 to 6 are directed to execute sale deed in favour of the plaintiff in respect of 1 acre 20 guntas of land bearing Survey No.214/5 situated at Kudumalakunte Village, Kasaba Hobli, Gowribidanur Taluk.

(3.) RSA.No.1358/2023 is filed by the plaintiff questioning the judgment and decree rendered in R.A.No.51/2018 wherein the appellate Court has dismissed the suit filed by the plaintiff insofar as land measuring one acre owned by first defendant- Anjinamma bearing Survey No.214/6.