SIDDARAJAPPA Vs. MAHADEVAMMA

JUDGEMENT

(1.) This matter is listed for admission and I have heard the learned counsel for the appellant.

(2.) The factual matrix of the case of the plaintiff before the Trial Court is that the defendants agreed to sell the property for sale consideration of Rs.2,00,000.00 and also received advance amount of Rs.1,60,000.00 and agreement of sale is dtd. 9/5/2007 and he was always ready and willing to perform his part of contract, but the defendants did not come forward to execute the sale deed. Hence, he filed the suit for the relief of permanent injunction.

(3.) In pursuance of the suit summons, the defendant No.1 appeared and filed the written statement. The defendant Nos.2 and 3 have adopted the written statement filed by the defendant No.1. The defendant No.1 admitted the relationship of defendant Nos.2 and 3 and she also admitted that suit schedule property belongs to her and denied the rest of the plaint averments and prayed the Court to dismiss the suit.