SHANKARANARAYANA SETTY Vs. PARASHURAMA WELFARE ASSOCIATION

JUDGEMENT

(1.) P.S.DINESH KUMAR, J . 1. This appeal by the defendant is directed against order dated March 17, 2008 in O.S. No. 935/2005 passed by the I Additional Civil Judge (SR.DIV), Mysore decreeing the suit for specific performance.

(2.) For the sake of convenience, parties shall be referred as per their status before the Trial Court.

(3.) Plaintiff's case is: