Page 1

NON-REPORTABLE

IN THE SUPREME COURT OF INDIA                     CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.14365 OF 2015           (Arising out of SLP(C)No.29373/2012)

       BASAVANTAPPA             ... APPELLANT(S)                  VS.

       IRAPPA(D) BY LRS. & ORS.    ... RESPONDENT(S)

   J U D G M E N T

ANIL R. DAVE, J.

1. Leave granted. 2. The  only  issue  is  with  regard  to  payment  of  the  

amount  which  had  been  paid  by  the  appellant  to  the  

respondents at the time of entering into an agreement to  

purchase the property in question.

3. In  view  of  the  fact  that  the  suit  filed  by  the  

appellant for specific performance had been dismissed on  

the ground that the respondents did not have title, the  

respondents must repay the amount received by them from the  

appellant.  The amount shall be returned within two months  

from today with simple interest @9%.

4. Intimation  of  this  order  be  served  upon  the  

respondents.

Page 2

5. The appeal is allowed.  Pending application, if any,  

stands disposed of.  There shall be no order as to costs.

       ..............J.

[ANIL R. DAVE]

..............J. [ADARSH KUMAR GOEL]

New Delhi; 11th December, 2015.