ASHARAJ Vs. S.G. NAGARAJ

JUDGEMENT

(1.) Present appeal is directed under Section 96 of CPC challenging the judgment and decree passed on 23.02.2007 in O.S. No. 765/1999 which was pending on the file of the Court of I Addl. Civil Judge (Sr. Dn.), Bangalore Rural District, Bangalore.

(2.) Suit filed for the relief of specific performance of the contract has been decreed against the appellant by a considered judgment dated 23.02.2007. It is this judgment which is called in question on various grounds as set out in the appeal memo.

(3.) Appellant is the defendant in the said suit and respondent is the plaintiff in the said suit. Parties will be referred to as plaintiff and defendant as per their ranking given in the Trial Court. Appellant died during the pendency of this appeal and her legal representatives have been brought on record.