R. CHANDRIKAMMA Vs. J.C. NARAYANAPPA

JUDGEMENT

(1.) Heard the learned counsel for the appellants. The learned counsel for the respondent is absent and hence taken as no arguments.

(2.) This appeal is filed challenging the judgment and decree dtd. 28/9/2006, passed in R.A.No.99/2005, on the file of the II Additional Civil Judge (Sr.Dn.), Bangalore Rural District, Bangalore.

(3.) The factual matrix of the case of the plaintiffs before the Trial Court is that one M.K.Bhargavan Pillai, plaintiff No.1 who is the husband of appellant No.1 herein, father of appellant Nos.2 and 3 herein and plaintiff No.2 Narayana Nair, who is appellant No.4 in this appeal had filed a suit in O.S.No.25/1997 contending that they are entitled for the relief of permanent injunction restraining the defendant from alienating the suit schedule property or any portion of the same to any person or persons and later got amended the plaint for declaration that the plaintiffs are entitled to secure the prospective purchasers in respect of sites which are demarcated in the suit schedule property and call upon the defendant to execute such sale deeds in favour of the prospective purchasers and receive the sale consideration therefor and consequently for mandatory injunction against the defendant directing him to execute the sale deeds in respect of various sites demarcated in the suit property in favour of the prospective purchasers convening the title.