SIDDAPPA LATE MADEGOWDA Vs. BHALARAM PATEL

JUDGEMENT

(1.) Heard learned counsel for the appellants and the respondents at the time of admission.

(2.) Defendants No.1 and 2 have preferred this appeal challenging the judgment and decree dtd. 9/12/2016 in O.S.No.930/2013, a suit for specific performance filed by the respondents against the appellants.

(3.) The plaintiffs brought the suit on the basis of an registered agreement of sale dtd. 7/1/2013. The terms of the agreement are that the defendants agreed to sell the suit property for a total sale consideration of Rs.19,25,000.00 as they wanted money to clear the loan at Kannika Parameshwari Co-operative Bank Ltd., Mysuru. On the date of agreement the plaintiffs paid a sum of Rs.12,00,000.00 and they also made a further payment of Rs.7,00,000.00. The balance was Rs.25,000.00. Since the defendants did not show interest to execute the sale deed, the plaintiffs issued legal notice to the defendants on 19/8/2013. The defendants sent reply to the notice. Thereafter the plaintiffs brought the suit.