P. SHYAMALA Vs. GUNDLUR MASTHAN

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned common judgment and order dtd. 17/1/2022 passed by the High Court for the State of Telangana at Hyderabad in CRP No. 2374/2019 & 2304/2019, by which the High Court has dismissed the said revision petitions preferred by the appellant herein, the original revisionist has preferred the present appeals.

(2.) The facts leading to the present appeals in a nutshell are as under: That the respondent herein - original plaintiff instituted a Civil Suit No. 291/2013 against the mother of the appellant - original defendant for specific performance of the agreement to sell dtd. 9/5/2012. In the agreement to sell, the late mother of the appellant agreed to sell the suit property for a total sale consideration of Rs.23,00,000.00, against which an advance of Rs.8,00,000.00 was paid by the plaintiff.

(3.) Shri Mithun Shashank, learned counsel appearing on behalf of the appellant has vehemently submitted that in the facts and circumstances of the case, the trial Court committed a serious error in allowing the application submitted by the original plaintiff and extending the time by directing the plaintiff to deposit the balance sale consideration and dismissing the application filed by the appellant under Sec. 28 of the Specific Relief Act.