S K RAVISHANKAR, Vs. H V BHADRAMMA,

JUDGEMENT

(1.) THIS is the defendants' regular first appeal against the judgment and decree passed by the trial Court decreeing the suit of the plaintiff for specific performance as prayed for.

(2.) FOR the purpose of convenience, the parties herein are referred to as they are referred to in the original suit.

(3.) THE subject matter of the suit is the premises situated at 3rd Main, 3rd Cross, Chamarajapete, Bangalore bearing Old No.36/1, New No.33 (36 and 32) measuring East to West 30 ft. and North to South 68 ft. which is more particularly described in the schedule to the plaint and hereinafter referred to as the schedule property.