VENKATAPPA Vs. VENKATASWAMY REDDY

JUDGEMENT

(1.) The appellant has challenged the Judgment and Decree of the Trial Court for specific performance of the contract of Sale, which is confirmed by the first Appellate Court. The brief facts of the case are as under:

(2.) This Court while admitting the appeal has framed the following substantial question of law for consideration:

(3.) I have heard learned counsel for both the parties.