DOKALA HARI BABU Vs. KOTRA APPA RAO

JUDGEMENT

(1.) Mr. R. Chandrachud, learned counsel appearing on behalf of the petitioner, has relied upon sub-sec. (2) of Sec. 64 of the CPC and has submitted that the petitioner is a bona fide purchaser, who purchased the property in question prior to the order of attachment.

(2.) It is submitted that the Agreement to Sell was an oral agreement and on the basis of that, the petitioner purchased the property on 26/12/2014 and the Sale Deed was registered on 6/1/2015.

(3.) Learned counsel appearing for the petitioner has placed reliance upon some books-of-accounts to show that the amount of Rs.4,00,000.00 towards the sale consideration was paid prior to the order of attachment and on the basis of that, it is sought to be submitted that the petitioner was the bona fide purchaser.