A.G. SHESHAPPA Vs. R. BASAPPA

JUDGEMENT

(1.) The legality and correctness of the judgment and decree dated 5-12-2006, passed in OS No 2483 of 1998, on the file of XI Additional City Civil Judge, Bangalore, is challenged in this appeal.

(2.) Appellants were defendants and respondent was the plaintiff before the trial court. For the sake of convenience, the parties would be referred to as per their ranking in the trial court.

(3.) Plaintiff Basappa instituted the suit to direct the defendants to execute sale deed for a sum of Rs 40.00 lakh in respect of suit schedule property, by receiving the balance sale consideration of Rs 20.00 lakh, within the time stipulated by the court and to put the plaintiff in possession of the property, a residential building situated at No 23, Gramadevatha Temple Street, Division No 66, Audugodi, Bangalore, measuring 48+63/2 feet by 85+75/2 feet, totally measuring 4440 sqft.