ANNARAO Vs. GOPAL RAO

JUDGEMENT

(1.) HEARD the learned counsel for the parties.

(2.) THE present appeal is filed under Section 100, C.P.C. by the sole plaintiff of an original suit in O.S. 272/94, a suit filed before the I Additional Senior Civil Judge, Gulbarga, for the relief of specific performance against the respondent herein who was the sole defendant. The said suit came to be dismissed after contest vide judgment dated 28.11.2000 as against which an appeal under Section 96, C.P.C. was filed before the Principal District Judge, Gulbarga, in R.A. 4/01. The said appeal has also been dismissed after contest.

(3.) THE facts leading to the filing of the suit and consequent dismissal and filing of the present appeal are as follows: