ABDULGAFUR Vs. MOHAMMADHANIF

JUDGEMENT

(1.) The appeal is filed by the plaintiff and cross objection is filed by the defendants challenging the judgment and decree dtd. 2/8/2016, passed by the Senior Civil Judge, Hukkeri, in O.S.No.5/2012, thereby, the suit for specific performance of contract is dismissed, and decree is granted only for refund of earnest amount.

(2.) Heard the arguments addressed by the learned counsels appearing for respective parties and perused the material placed before the Court.

(3.) For the purpose of convenience and easy reference, ranking of the parties is referred to as per their status before the trial Court.