N. Kumar, J. - (1.) This appeal is by defendants 1 to 12, 14 and 16 to 20 challenging the judgment and decree of the Trial Court which has decreed the suit of the plaintiff for specific performance of the agreement of sale dated 11-2-1988.
(2.) For the purpose of convenience, the parties are referred to as they are referred to in the original suit.
(3.) The subject-matter of the suit is a portion of the property bearing Municipal No. 12 of Lalbagh Road and thereafter renumbered as 12/4 of Lalbagh Road and thereafter changed to No. 23, Mission Road, Corporation Division No. 73 and facing 4th Main Road in Sampangiramnagar, Bangalore 27 measuring East-West 321 ft. and North-South 171 ft. which is more particularly described in the schedule to the plaint and referred to in the plan annexed to the letters 'BEFC' which is hereinafter referred to as the 'schedule property'.;