S BALAN Vs. SRINIVASALU

JUDGEMENT

(1.) THE defendants 4 and 5 are the appellants herein.

(2.) SRINIVASALU, the first respondent herein filed the suit for specific performance against other respondents and the appellants. The suit was decreed in favour of the plaintiff, the first respondent herein. Challenging the same, first defendant, the second respondent herein filed an appeal before the lower appellate Court, which in turn confirmed the decree and judgment of the trial Court and dismissed the appeal. Aggrieved by the finding against the defendants 4 and 5 claiming themselves to be the bona fide purchasers, they have filed this second appeal.

(3.) THE case of the plaintiff/first respondent is as follows: