SUSHEELA Vs. T M MUHAMMEDKUNHI

JUDGEMENT

(1.) The two defendants in O. S. No. 139 of 1993 on the file of the Subordinate Judge's Court, Kasaragod, are the appellants in this first appeal. Pending the appeal the first appellant died and her legal representatives were impleaded as additional appellants 3 to 8. The aforesaid suit was one for specific performance of Ext. A1 agreement for sale dated 19-1-1993 of two items of immovable properties each admeasuring 12 cents belonging to the first and second defendants respectively.

(2.) The suit was resisted by the defendants who filed a joint written statement contending inter alia as follows:-

(3.) The court below framed six issues for trial. On the side of the plaintiff he examined himself as P. W. 1 and got marked four documents as Exts. A1 to A4. On the side of the defendants the second defendant was examined as D. W. 1 and Exts. B1 to B4 were marked.