H.SIDDAGANGAPPA Vs. P.J.KAMALAPPA

JUDGEMENT

(1.) This appeal arises out of the decree granted by the Trial Court directing the legal representatives of the original defendant--Siddagangappa to execute a registered sale deed in favour of the plaintiff-- P.J.Kamalappa within three months from the date of decree by accepting the balance sale consideration deposited by the plaintiff.

(2.) For the sake of convenience, the parties would be referred to by their names instead of their rankings.

(3.) Kamalappa instituted a suit on 27/10/1995 to enforce an agreement of sale entered into on 3/6/1993 with Siddagangappa in respect of the Suit schedule property measuring 31 feet x 80 feet in Khaneshumari House List No.87/2, situate at Saneguruvanahalli village, Yeshwantpura Hobli, Bengaluru North Taluk.