S. R. MAMATHA Vs. T. GOVINDARAJ

JUDGEMENT

(1.) Being aggrieved by the judgment and decree in O.S.No.8293/1997 passed by learned XVII Additional City Civil and Sessions Judge, Bengaluru (CCH-16), the defendant No.2 is in appeal before this Court. Aggrieved by the said judgment, the plaintiff has filed Cross Objection No.1/2009 and defendant No.1 has filed Cross Objection No.8/2009.

(2.) For the sake of convenience, the parties would be referred to as per their rank in O.S.No.8293/1997 before the trial Court.

(3.) The plaintiff - T.Govindaraj filed a suit for specific performance of Agreement of Sale entered between himself and defendants. The facts leading to this appeal and Cross Objections are as below: