SUN RAMA EXPORT PVT. LTD. Vs. SHANTHA SRINIVAS

JUDGEMENT

(1.) These twain appeals seek to call in question the same judgment & decree entered by a learned Sr. Civil Judge at Nelamangala whereby a specific performance suit in O.S.No.622/2005, later re-numbered as O.S.No.271/2009 having been negatived so far as the prayer for decree of specific performance of Agreements to Sell, plaintiff is held to be entitled to recover advance earnest money in a sum of Rs.25.00 lakh from the 1st defendant with 6% interest per annum from the date of agreement i.e., 17/2/2001. Appeal in R.F.A.No.178/2015 is by the plaintiff whereas Cross Objection is by the defendant inasmuch as refund of advance amount with interest, is directed.

(2.) FOUNDATIONAL FACTS OF THE CASE:

(3.) AS TO ISSUES FRAMED BY THE TRIAL COURT: