NARNE RAMA MURTHY Vs. RAVULA SOMASUNDARAM

JUDGEMENT

(1.) Heard parties at great length.

(2.) These Special Leave Petitions are against the Judgments of the Andhra Pradesh high Court dated 21st December, 2001 dismissing the Appeal filed by the Petitioners and the Judgment dated 4th October, 2002 dismissing the Review Petition.

(3.) We see no substance in the contention that there has been non-appreciation or misinterpretation of evidence. In our view, the courts below have correctly analyzed the evidence on record and correctly concluded, on the basis of material on record, that the petitioner had entered into the Agreement to sell not just on his own behalf but also on behalf of the other parties. The Courts below also have correctly recorded that the possession had been taken on behalf of all.