C. MANGILAL Vs. K.B. RAMADASS AND ORS.

JUDGEMENT

(1.) THIS appeal by the appellant -plaintiff is directed against the judgment and decree dated 24.6.2010 passed by the XXVIII Additional City Civil Judge, Bengaluru, in O.S. No. 25628/2008.

(2.) BY the impugned judgment and decree, the Trial Court has dismissed the suit of the plaintiff for specific performance of the sale agreement dated 19.2.2007.

(3.) BRIEFLY stated the facts are;