UNIVERSAL ASSOCIATES Vs. BHUPAT

JUDGEMENT

(1.) Unsuccessful plaintiff of an original suit in 92/08 which was pending on the file of II Additional Senior Civil Judge at Gulbarga, has challenged the judgment and decree passed therein dated 12.12.2011.

(2.) The suit filed by the appellant-plaintiff before the trial court for specific performance of the contract has been dismissed after contest mainly on the ground of limitation. Therefore this appeal has been filed challenging the same on various grounds as set out in the appeal memo. Respondent herein is the sole defendant I the said suit. Parties will be referred to as plaintiff and defendant as per their ranking beforeo the trial court.

(3.) The facts leading to the filing of O.S.92/08 are as follows: