N. SUMANGALA DEVI Vs. D. BASAVARAJAIAH AND ORS.

JUDGEMENT

(1.) This Regular First Appeal is preferred by the third defendant challenging the Judgment and Decree passed by the trial Court which has allowed the suit of the plaintiff for specific performance of agreement of sale dated 15.7.2005.

(2.) For the purpose of convenience, the parties are referred to as they are referred to in the original suit.

(3.) The subject matter of the suit is, all that piece and parcel of an immovable property -residential building bearing No. 1391 (Municipal No. 1391/2 and P.I.D. No. 36 -57 -2) which is situated at 1st Main, Govindarajanagar (Thimmenahalli), Bangalore 560 079 which is more fully described in Schedule -A to the plaint and hereinafter referred to as schedule property.