M.N KANAKALASHMI Vs. VISHALAKSHI RAJU

JUDGEMENT

(1.) Heard Sri. Suyog Herale, learned counsel for the appellant.

(2.) Unsuccessful plaintiff is the applellant challenging the dismissal of the suit in O.S. No.25/1993 seeking to enforce the agreement to sell said to have been executed by the respondent on 6/3/1991 in respect of landed property which is described as under (hereinafter referred to as 'suit property'):

(3.) Plaintiff challenged the validity of the said dismissal of the suit in appeal in R.A.No.83/2013. Learned Judge in the First Appellate Court after securing the records heard the arguments of the parties in detail and on re-appreciation of the factual aspects on the point of law, dismissed the appeal of the plaintiff and confirmed the dismissal of the suit.