THASMA MOIDINABBA Vs. MOHAMMED RIYAZ

JUDGEMENT

(1.) Heard the learned Advocates appearing for the parties, namely, Sri K. Shrihari, learned counsel appearing for the petitioner - defendant and Sri B.S. Prasad, learned counsel appearing for the sole respondent - plaintiff.

(2.) The respondent has filed the suit O.S. No.29/2012 praying for a judgment and decree in his favour and against the defendant writ petitioner with a direction to the defendant to execute and register the sale deed conveying the suit schedule property in his favour contending inter alia that defendant had executed an agreement of sale dated 27.09.2010 agreeing to sell the suit schedule property and the same having not been sold suit in question was filed.

(3.) On service of suit summons, defendant has entered appearance, filed the written statement and denied the averments made in the plaint.