CHANDRAKANTHAMMA AND ORS. Vs. B. RAMAKRISHNAIAH

JUDGEMENT

(1.) This is a defendants appeal challenging the judgment and decree of the trial Court which has decreed the suit for specific performance as prayed for.

(2.) For the sake of convenience, parties are referred to as they are referred to in the original suit.

(3.) The subject matter of the suit is, land bearing Sy.No.19, measuring 3 acres 14 guntas situated at Byadarahalli (Sharapara-palya), Kasaba Hobli, Nelamangala taluk, Bangalore Rural District, which is more particularly described in the schedule to the plaint and hereinafter referred to as the 'schedule property'.