K.V.RAJU Vs. KAMALAMMA

JUDGEMENT

(1.) This appeal of the defendants arises out of the judgment and decree dated 15.09.2012 passed by the Additional District Judge, Mandya in R.A. No.51/2011.

(2.) By the impugned judgment and decree, the First Appellate Court reversed the judgment and decree dated 09.02.2011 passed by the Senior Civil Judge, Nagamangala in O.S.No.31/2007 dismissing the suit of the present respondent for specific performance of agreement of sale.

(3.) Respondent filed O.S.No.31/2007 before the learned Senior Civil Judge, Nagamangala against the present appellants seeking specific performance of agreement of sale dated 23.08.2006. For the purpose of convenience, parties will be referred to hereafter with their ranks before the trial Court.