CHEBROL SRIRAMALU Vs. VAKALAPUDI SATYANARAYANA

JUDGEMENT

(1.) Leave granted.

(2.) The Plaintiff/ Respondent herein had filed a Suit for Specific Performance of the Agreement of Sale, dated 23.08.1997. The Trial Court by its order dated 20.07.2004 has decreed the suit. Aggrieved by the order of the Trial Court, the Defendant/ Appellant had preferred an appeal before the High Court. The High Court by the impugned judgment and order dated 22.07.2010 has dismissed the appeal. Being aggrieved by the same, the Defendant/ Appellant is before us in this appeal, by Special Leave.

(3.) Heard Shri Basava Prabhu Patil, learned senior counsel for the Defendant/ Appellant and Shri S.N. Bhat, Learned counsel for the Plaintiff/ Respondent.