HANUMANTHA RAO Vs. RAM RAO

JUDGEMENT

(1.) Hanumantha Rao filed a suit against his brother Ramrao seeking specific performance of an agreement of sale dated 18.07.1983 in O.S.No.131/1984 in relation to Sy.No.8/1 measuring 17 acres 5 guntas situated at Gudur village in Gangavathi Taluka. The said land had agreed to be sold to him for a sum of Rs.30,825/-, out of which a sum of Rs. 10,000/- had already been paid.

(2.) The said suit after contest was decreed on 14.07.1986. The operative portion of the said order, reads as under:

(3.) Thus, as per the decree dated 14.07.1986, Hanumantha Rao, the plaintiff, was required to deposit the balance sale consideration of Rs.20,825/- within a period of six months i.e., on or before 30th January 1981. However, Hanumantha Rao did not deposit the balance sale consideration in order to be entitled for execution of the sale deed.