T RANGA LYENGAR Vs. H R VISHALA

JUDGEMENT

(1.) This is a defendant's appeal against the judgment and decree dated 8-4-1986 passed by the IV Additional City Civil Judge, Bangalore, in 0. S. No. 7345/ 1980.

(2.) The respondent has entered caveat and is represented by a counsel.

(3.) The aforementioned suit WaS filed seeking specific performance by the cefendant-appellant in respect of the suit schedule property which was contracted to be sold by the defendant for a consideration of Rs. 1,11,000/-. After having received advance of Rs. 76,000/- an agreement of sale dated 23-6-1979 was executed. Plaintiff was willing to pe form at all times his part of the contract. However, the defendant went back on his undertaking to convey the property to him after receipt of the balance of consideration and refused to execute the sale deed.