C. PRAKASHBABU Vs. D.M. NARAYANA SWAMY

JUDGEMENT

(1.) This is defendants' second appeal.

(2.) The plaintiff has filed the suit against the defendants for declaration, specific performance of Agreement of Sale Deed dtd. 20/10/1988 executed by Chikkavenkatappa (husband of defendant No.1 and father of defendants 2 to 6) in favour of the plaintiff and for the relief of injunction.

(3.) It is the case of the plaintiff that the land measuring 3 acres 20 guntas in Sy.No.21, situated at Savakanahalli Village, Kasaba Hobli, Devanahalli Taluk, Bangalore District (for brevity, "suit schedule property") originally belongs to one Mallappa. After his death, his wife Basamma and her children inherited the suit schedule property and their names came to be entered in the revenue records.