(1.) THIS is a plaintiff s Regular First appeal challenging the judgment and decree passed by the trial Court dismissing the suit of the plaintiff for specific performance of the sale agreement.
(2.) FOR the purpose of convenience, the parties are referred to as they are referred to in the plaint.
(3.) THE subject matter of the suit is land bearing Sy.No.76/12 measuring 4 acres and land bearing Sy.No.76 measuring 3 acres and 2 acres together 5 acres in Sy.No.76 in all 9 acres situated at Chikkajala Village, Jala Hobli, Bangalore North Taluk, which is more fully described in the schedule to the plaint and hereinafter referred to as the schedule property.