K V RANGAPPA Vs. R. SHANKAR

JUDGEMENT

(1.) Heard Sri.Vijaya Kumar K., learned counsel for the appellants and Sri.Sarvanna S., learned counsel for respondent.

(2.) Present appeal is filed by defendant No.1 in O.S.No.248/2012 whereby suit of the plaintiff/respondent came to be decreed for specific performance of the agreement to sell dtd. 9/1/2012 in respect of the following properties (hereinafter referred to as suit properties) came to be decreed:

(3.) Validity of the said judgment and decree was subject matter of RA No.141/2015 filed by the defendants which came to be dismissed by judgment dtd. 13/12/2019.