GOPALAKRISHNA Vs. D PUKHRAJ JAIN PAVACHA

JUDGEMENT

(1.) This is an unusual revision by the plaintiff against the decree dated 24-7- 85 passed by the IV Addi City Civil Judge, City Civil Court, Bangalore in O.S. 1891/30 decreeing the suit against defendants 1 to 5 only.

(2.) There was an agreement of sale in favour of the plaintiff executed by defendant No. 1 and others. In pursuance of that agreement the plaintiff had paid Rs. 47,000/- as advance. Later on disputes appear to have arisen between the parties. The plaintiff filed the present suit for recovery of Rs. 47,000/- which hs had given as advance to deiendant No. 1 and others under the said agreement of sale.

(3.) Defendants resisted the suit.