(1.) These two appeals arise out of a judgment and decree passed in O.S.No. 1 of 1997 on the file of the learned IV Additional District Judge, Tirupati, decreeing the suit filed by the plaintiffs.
(2.) Defendants 1 to 4 are the appellants in A.S.No. 1108 of 1997 and defendants 5 of 10 are the appellants in A.S.No. 939 of 1998.
(3.) Originally the suit in O.S.No. 143 of 1987 was filed by the plaintiffs on the file of the Principal Sub-Court, Tirupati for specific performance of an agreement of sale dated 17-1-1986 and for a direction to the defendants to execute a sale deed in respect of the plaint schedule properties after receiving Rs. 20,75,000/- -from the plaintiffs and in default to have the sale deed executed through the Court. Later the said suit was transferred to IV Additional District Court and renumbered as O.S.No. 1 of 1997. In these appeals the parties are referred to as arrayed in the suit.
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