P.NARAYANA REDDY Vs. C.N.RAMESH

JUDGEMENT

(1.) The appeal suit is directed against the judgment and decree dated 12.04.2013 passed in O.S.No.44 of 2012.

(2.) The defendant is the appellant in the appeal suit and the respondent plaintiff instituted the suit for Specific Performance.

(3.) The facts in nutshell as narrated in the plaint are that the suit property belong to the defendant and he got it from his family partition through Registered Partition deed dated 05.02.1991. Since then the defendant became the owner of the suit schedule property and all Revenue records are also stands in the name of the defendant.