SYED KAREEM Vs. ALLABAKASH

JUDGEMENT

(1.) The third defendant in O.S.No.79/2006, has preferred this second appeal assailing judgment and decree passed in Regular Appeal No.17/2015, by the Prl. District Judge and CJM, Chickballapur, dated 30/05/2017 by which, the judgment and decree passed in O.S.No.79/2006, by the Prl. Senior Civil Judge & CJM, Chickaballapur, dated 17/01/2015 has been confirmed.

(2.) For the sake of convenience, the parties herein shall be referred to in terms of their status before the trial Court.

(3.) The first respondent/plaintiff filed the suit seeking the relief of specific performance of agreement to sell dated 13/04/2000 and to declare that the sale deed dated 17/04/2000 and another sale deed dated 01/10/2000 executed by the first defendant in favour of the second defendant and subsequently by the second defendant in favour the third defendant respectively are not binding on the plaintiff and to direct the defendants to deliver vacant possession of the ground floor of the suit property to the plaintiff.