RAJOLI SIVA RAMI REDDY Vs. MALEPATI SUBBA RANGIAH

JUDGEMENT

(1.) THIS revision is directed against the order dated 23.9.2010 passed in I.A.No.1241 of 2008 in O.S.No.116 of 2007 on the file of the Senior Civil Judge, Proddatur, whereby and whereunder, the learned Senior Civil Judge dismissed the application filed by the petitioner-plaintiff seeking a direction to the 3rd respondent to deposit 100 bags of paddy crop into the Court.

(2.) BACKGROUND facts, in a nutshell, leading to filing of this revision by the plaintiff in O.S.No.116 of 2007, are: -

(3.) LEARNED counsel appearing for the petitioner submits that the relief sought for is against the 3rd respondent and the 3rd respondent is not a party to the agreement of sale and therefore, the application filed by the petitioner seeking a direction to the 3rd respondent to deposit 100 bags of paddy or its equivalent value is maintainable. The claim of the petitioner-plaintiff is that he purchased the suit schedule property under an agreement of sale dated 28.2.2007 from respondents 1 and 2.