AMRUTH RAO Vs. MALLINATH

JUDGEMENT

(1.) HEARD the learned counsel for the parties. Perused records. With their consent, the matter is taken up for final hearing.

(2.) CONCURRENT findings are called in question in this appeal filed under Section 100, C.P.C. Appellant herein was the sole plaintiff in O.S. 43/06 which was pending on the file of Senior Civil Judge, Basavakalyan. Respondent was the lone defendant in the said suit. Parties will be referred to as plaintiff and defendant as per their ranking before the trial court.

(3.) IN the light of the stand taken by the defendant in his reply notice, plaintiff was constrained to file a suit for specific performance of the contract.