SAYYED ISHAQ Vs. D.RAMESH NAIK

JUDGEMENT

(1.) Defendant's appeal under Sec. 96 of the Code of Civil Procedure, 1908, questioning the correctness and legality of the judgment and decree dtd. 21/10/2010 in O.S.No.118/2007 on the file of the III Additional Senior Civil Judge, Mangalore, D.K., decreeing plaintiff's suit for specific performance directing the defendant to execute the registered sale deed in respect of the suit schedule property by receiving balance sale consideration of Rs.19,94,995.00, within a period of two months from the date of the order, with an observation that, failing which, the plaintiff is at liberty to get the sale deed executed through process of the Court.

(2.) Parties to the appeal are referred to as they stood before the trial Court. The appellant was defendant and respondent was plaintiff before the trial Court.

(3.) The brief facts of the case are that: