KANTHARAJU AND ORS. Vs. MUNIYAPPA AND ORS.

JUDGEMENT

(1.) THIS Regular second appeal by the appellants/defendants 1 to 4 is directed against the judgment and decree dated 9.6.2006 passed by the District and Sessions Judge and Presiding Officer, Fast Track Court No. V, Bengaluru Rural District, Bengaluru, in R.A. No. 21/2002 reversing the judgment and decree passed by the Principal Civil Judge (Junior Division) and JMFC, Anekal, in O.S. No. 767/1995.

(2.) BY the impugned judgment and decree, the Appellate Court has reversed the judgment and decree passed by the Trial Court in O.S. No. 767/1995 and has decreed the suit of the first respondent -plaintiff for specific performance of the sale agreement dated 18.6.1987 and has directed the defendants to execute the sale deed in terms of the sale agreement dated 18.6.1987 within two months, failing which, the plaintiff can get the sale deed executed through the process of Court.

(3.) THE first respondent is the plaintiff. The respondents 2 to 4 are the defendants 5 to 7 in the Trial Court. For the sake of convenience, the parties will be referred to with reference to their rank in the original suit O.S. No. 767/1995.