DADA MAHABOOB SAB Vs. HAJI ABDUL GANI

JUDGEMENT

(1.) Defendant Nos.3 and 4 being aggrieved by the judgment and decree dated 29/11/2010 passed in RA No.208/2003 setting aside the judgment and decree passed by the II Additional Civil Judge (Sr.Dn), Dharwad, in O.S.No.73/1995 dated 28/8/2003 have filed this regular second appeal.

(2.) The status of the parties is referred to as per their ranking before the trial Court.

(3.) The plaintiff filed the above said suit initially for specific performance in respect of R.S.No.120A measuring 21 guntas and 13 annas of Anniggeri village, taluk Navalgund out of which 10 gunta 13 annas is the subject matter of the suit.