TAMMANAGOUDA Vs. MALLIKJAN

JUDGEMENT

(1.) On 26/7/2006, the plaintiff/respondent herein claimed that he had executed a nominal registered Sale Deed conveying property R.S.No.64 measuring 12 acres 04 guntas for a sum of Rs.4,36,000.00.

(2.) On the same day, it was contended by the respondent that the 1st petitioner/1st defendant had executed a deed of re-conveyance, whereby, he had agreed to re- convey the property purchased by him for a sum of Rs.17,00,000.00 within a period of two years.

(3.) The respondent/plaintiff, thereafter proceeded to institute a suit for specific performance seeking to enforce this agreement dtd. 26/7/2006, by which, the first petitioner had agreed to re-convey the property that the respondent had sold to the 1st petitioner.