P RAGINI Vs. M M ANANTHAMURTHY

JUDGEMENT

(1.) Present appeal is filed by the plaintiff being not satisfied with the judgment and decree dtd. 7/3/2008 passed in O.S.No.6151/1994 on the file of the V Additional City Civil Judge, Bangalore City (CCH-13).

(2.) Parties are referred to as plaintiff and defendant for the sake of convenience as per their original ranking before the Trial Court.

(3.) Brief facts of the case which are utmost necessary for disposal of the appeal are as under: Plaintiff filed a suit for specific performance with the following prayer: