VEERANAGOUDA Vs. SANNA HANUMAPPA

JUDGEMENT

(1.) Heard Sri Mahantesh Patil, learned counsel for petitioner and learned High Court Government Pleader for respondent Nos.2 and 3/State.

(2.) The writ petition is filed with the following prayer :-

(3.) Plaintiff in O.S.No.334/2015 sought for decree of specific performance of agreement to sell dtd. 28/4/2009. The suit agreement is marked at Annexure-A whereunder, the sale consideration was fixed in a sum of Rs.1,75,500.00, of which Rs.90,000.00 was paid as advance amount and possession of the suit property was handed over by the defendant in favour of plaintiff.