NANJAMMA AND ORS. Vs. LAKSHMANA AND ORS.

JUDGEMENT

(1.) HEARD the learned counsel for the appellants and the learned counsel for respondent No. 1.

(2.) THE appellants were the defendants before the trial court. It was the case of the plaintiffs that on 22.12.2005, the defendants had executed an agreement of sale in favour of the plaintiff agreeing to sell land bearing survey No. 84 of Billanakote village, Sompura Hobli, Nelamangala taluk, Bangalore Rural District, measuring 17 1/2 guntas, which was morefully described in the schedule to the plaint, for a total sale consideration of Rs. 4,81,250/ -. Under the agreement of sale, the defendants are said to have received an advance amount of Rs. 10,000/ - and the balance amount of Rs. 4,71,250/ - was to be paid at the time of the sale transaction. The plaintiff claimed that he was ready and willing to complete the sale transaction on the defendants furnishing the original documents.

(3.) WHETHER the plaintiff proves that the defendants are trying to alienate the suit schedule property in favour of 3rd party?