S T RAMAR Vs. M A RAZAK

JUDGEMENT

(1.) Aggrieved by the judgment and decree dated 15.11.2014 in R.A.No.21/2013 passed by the II Additional District and Sessions Judge, Kodagu- Madikeri sitting at Virajpet, the defendant has preferred this second appeal.

(2.) By the said judgment and decree, the first appellate court reversed the judgment and decree dated 14.12.2012 passed by the Senior Civil Judge, Virajpet in O.S.No.32/2009 and decreed the suit of the plaintiff for specific performance of contract.

(3.) The respondent filed O.S.No.32/2009 against the appellant before the trial court seeking specific performance of agreement of sale dated 1.8.2008.