VIJAYA VENKATES Vs. THIAMMARAYAPPA

JUDGEMENT

(1.) Though this appeal is listed for orders for non-filing of translated copies which is now made available by the learned counsel appearing for the appellant, since the respondents are served and unrepresented, with the consent of learned counsel for the appellant, the matter is taken up for final disposal.

(2.) The plaintiff is in appeal before us under Sec. 96 of CPC, challenging the Judgment and Decree dtd. 31/3/2018 passed by the Prl. Senior Civil Judge, Bengaluru Rural District, Bengaluru (for short 'the Trial Court').

(3.) The learned Trial Court by the impugned Judgment and Decree, dismissed the suit filed by the plaintiff for the relief of specific performance answering all the issues framed in the suit against the plaintiff though there is no contest by the defendants.