K C ASWATHA REDDY Vs. M ANJANAPPA

JUDGEMENT

(1.) this appeal is filed by the appellant who was the plaintiff in the trial court against the judgment and decree dated 17-6-1992 passed by the civil judge and jmfc, at chickballapur, in o.s. no. 23 of 1990 partly decreeing the suit of the appellant for specific performance of the agreement of sale.

(2.) respondents 1 and 2 were the defendants 1 and 2 in the trial court. Respondent 3 is said to be the purchaser of the suit schedule property after the disposal of the suit and hence respondent 3 has been impleaded in this appeal.

(3.) we have heard the learned counsel for the appellant and the learned counsel for respondents 2 and 3 fully and perused the records of the case.