CHIKKATHAYAMMA Vs. SARDHAR PASHA

JUDGEMENT

(1.) This regular first appeal is filed under Sec. 96 of the Code of Civil Procedure, 1908, by the defendants challenging the judgment and decree dtd. 30/9/2023 passed in O.S.No.492/2017 by the Court of III Additional Senior Civil Judge and CJM at Mysuru (for short 'the Trial Court').

(2.) The parties are referred to as per their ranking before the Trial Court.

(3.) The brief facts leading to filing of this appeal are that the plaintiff filed a suit in O.S.No.492/2017 seeking the relief of specific performance of the agreement of sale dtd. 11/6/2015. The defendants filed a written statement denying the averments in the plaint and sought for dismissal of the suit. The Trial Court, on consideration of the evidence and the material on record, proceeded to decree the suit by directing the defendants to execute the registered sale deed in favour of the plaintiff, in terms of the registered agreement for sale dtd. 11/6/2015, by receiving the balance sale consideration of Rs.14,75,000.00 within 3 months from the date of the passing of the judgment. Being aggrieved, the defendants are in appeal.