VASAMSETTI DHANALAKHMI Vs. KADIYALA CHANDRA RAO

JUDGEMENT

(1.) Heard Mr. S. Udaya Bhasker, the learned Counsel representing appellant and Mr. T. V. S. Prabhaker Rao, the learned counsel representing respondents.

(2.) The unsuccessful defendant in O. S. No. 67/92 on the file of Subordinate Judge, Ramachandrapuram, had preferred this appeal. Respondent-plaintiff filed the suit praying for the relief of specific performance on the strength of an agreement of sale dated 8-10-1990 and for other appropriate reliefs. The learned Judge on the strength of respective pleadings of the parties, settled the issues, recorded the evidence of P.Ws. 1 and 2 and D. W. 1 and ultimately decreed the suit for specific performance with costs and aggrieved by the same, the appeal had been preferred.

(3.) Sri Udaya Bhasker, the learned Counsel, representing the appellant would maintain that in the light of the facts and circumstances of the case, the learned Judge totally erred in granting the relief as prayed for and had pointed out to the evidence of P.W.1, P.W.2 and D.W.1 and also Ex.A.1 to Ex.A.7.