NARAYANA REDDY Vs. MANJUNATH AND ORS.

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) This writ petition is directed against the order passed by the Fast Track Court, Devanahalli, on IA No.4 in OS No.271/2009.

(3.) The facts in brief are that the 1st respondent and his father had entered into a sale agreement on 15.03.2007, with the petitioner agreeing to sell the land in Sy. No.70/2 measuring 1 acre 10 guntas of Chikkajal Village, Jala Hobli, Bengaluru North Taluk, for a total sale consideration of Rs.45 Lakhs, out of which the 1st respondent and his father received a sum of Rs.8,20,000/- as advance. It transpires on 12.05.2007, the petitioner paid further advance of Rs.25,000/- to the 1st respondent and that on 25.03.2009, the petitioner issued legal notice to respondent Nos.1 and 2 demanding them to come and execute valid registered sale deed by receiving the balance sale consideration, though served with the legal notice, they had not complied with same.