REHANA BEGUM Vs. C VENKATESHAPPA

JUDGEMENT

(1.) This second appeal of defendant No.1 arises out of the judgment and decree dated 23.07.2018 in Regular Appeal No.95/2017 passed by the Senior Civil Judge & Principal JMFC., K.G.F.

(2.) By the impugned judgment and decree, the First Appellate Court allowed the appeal of the plaintiff, reversed the judgment and decree dated 14.9.2017 in O.S.No.393/2011 passed by the Principal Civil Judge & Addl. J.M.F.C., K.G.F., and decreed the suit of the plaintiff for specific performance of agreement of sale on payment of additional consideration of Rs.1,00,000.00.

(3.) Respondent No.1 herein was the plaintiff. Appellant was defendant No.1 and respondent No.2 was defendant No.2 in O.S.No.393/2011. For the purpose of convenience, parties will be referred to henceforth as per their rankings before the Trial Court.