WAHAB SAB Vs. AMJAD PASHA

JUDGEMENT

(1.) The above regular second appeal is filed by the defendants seeking to set aside the judgment and decree dtd. 9/2/2009 passed in R.A.No.4/2007 by the Prl. Senior Civil Judge & CJM, Shimoga.

(2.) The parties are referred to as per their rank before the Trial Court for the sake of convenience.

(3.) The plaintiff filed the suit in O.S.No.630/1996 for specific performance of contract and permanent injunction.