RAMAPPA BASAPPA BHOSLE Vs. ISHWARAPPA AND ORS.

JUDGEMENT

(1.) These appeals arise against the judgment and decree dated 15.3.2006 in R.A. No. 159/2003 and R.A. No. 160/2003 on the file of the III Addl. Civil Judge (Sr. Dn.) & CJM, Dharwad confirming the judgment and decree dated 30.6.2003 in O.S. No. 162/2000 and O.S. No. 16 1/2000 on the file of the I Addl. Civil Judge (Jr. Dn.), Dharwad.

(2.) O.S. No. 161/2000 was filed by Sri Ishwarappa, seeking the relief of injunction against the appellant - Sri Ramappa Bhosle restraining him from interfering with the peaceful possession and enjoyment of the suit property.

(3.) O.S. No. 162/2000 was filed by the appellant against Smt. Laxmibai, Sri Gurunath Govindarao Gudihal and Ishwarappa for the relief of specific performance of an agreement of sale dated 18.11.1987 in respect of the R.S. No. 261 measuring 6 acres 15 guntas situated at Mishrikoti Village, Dharwad Taluk and also for the alternative relief of refund of earnest money of Rs. 26,000/ - with interest at the rate of 18% p.a. from the date of agreement of sale till realisation and for permanent injunction restraining the defendants from alienating the suit property.