ARAVAPALLI KRISHNA MURTHY Vs. SYED LAL SAHEB

JUDGEMENT

(1.) Assailing the judgment and decree dated 19.01.1999 passed in O.S.No.106 of 1985 on the file of the Additional Senior Civil Judge, Narasaraopet, Guntur District, whereunder the Suit filed by the plaintiffs for specific performance of contract was decreed, the present Appeal Suit is preferred by the appellant-1st defendant.

(2.) The parties will be referred to hereinafter as they are arrayed in the Suit for the sake of convenience.

(3.) Factual matrix of the Suit may briefly be stated as follows: