D. H. RAMANJINAPPA Vs. H. .S SHANKAR

JUDGEMENT

(1.) The above first appeal is filed by the Defendant under Sec. 96 of the Code of Civil Procedure, 1908 (hereinafter referred to as the 'CPC') challenging the judgment and decree dtd. 26/7/2014 passed in OS NO.9327/2013 on the file of the XXXIX Additional City Civil and Sessions Judge, Bangalore (hereinafter referred to as the 'Trial Court), whereunder the suit filed by the Plaintiffs for specific performance is decreed.

(2.) Along with the above appeal IA.I/2019 is filed under Sec. 5 of the Limitation Act to condone the delay of 1606 days in filing the appeal and IA.2/2019 is filed under Order XLI Rule 5 of the CPC read with Sec. 151 of CPC for stay.

(3.) The Respondents have filed their detailed objections along with 6 documents to IA.1/2019 and also to IA.2/2019.