RAJU SHETTIGAR Vs. S. SHIVAPRAKASH

JUDGEMENT

(1.) I PREFACE : The present Regular First Appeal under Sec. 96 read with Order XLI Rule 1 of the Code of Civil Procedure, 1908 (CPC) has been filed against the judgment and decree passed by the learned I Additional Senior Civil Judge at Chitradurga in O.S.No.51/2011 dtd. 25/4/2015.

(2.) The parties are referred to as per their ranking before the Trial Court, for the sake of convenience.

(3.) The plaintiff has filed the aforesaid suit for specific performance of the contract directing the defendants to execute the registered sale deed in terms of the agreement of sale dtd. 18/3/2011 and for permanent injunction restraining the defendants, their agents etc., from selling, mortgaging or parting with the possession of the suit schedule property in favour of third party.