LATE THIMMARAYAPPA Vs. SANDEEP BAFNA

JUDGEMENT

(1.) Though this appeal is listed for admission, with the consent of the learned counsel for respective parties, the same is taken up for final disposal.

(2.) Defendant Nos.4 to 8 and 10 in O.S.No.60/2013 are before this Court in this appeal.

(3.) The learned Senior Civil Judge and J.M.F.C., at Sira, (hereinafter referred to as "the Trial Court") has decreed the suit in O.S.No.60/2013 with costs against defendant Nos.1, 4 to 10 vide judgment dtd. 26/3/2024 by directing them to execute the registered Sale Deed in favour of the plaintiff within six months from the date of said judgment and decree, failing which, the plaintiff is at a liberty to get registered the Sale Deed through the court officer.