BASAMMA AND ORS. Vs. SHIVANNA AND ORS.

JUDGEMENT

(1.) Defendants -1 to 3 in O.S. No. 110(A)/2009 have filed this second appeal questioning the correctness and legality of judgment and decree passed by Fast Track Court -III, Bangalore Rural District, Bangalore in R.A. No. 49/2010 dated 25.01.2011, whereunder judgment and decree passed by the trial Court dated 08.01.2010 in O.S. No. 110(A)/2009 dismissing the suit filed by the plaintiff for specific performance of agreement of sale dated 01.08.1989, came to be reversed and suit came to be decreed.

(2.) This Court has admitted the appeal on 06.06.2012 to consider the following substantial questions of law:

(3.) I have heard the arguments of Sri P.M. Siddamallappa, learned Advocate appearing for appellants/defendants -1 to 3 and Sri. P. Venkatashiva Reddy, learned Advocate appearing for respondents -1 and 2 -Plaintiffs.