S KONDAIAH Vs. C SREENIVASA RAO

JUDGEMENT

(1.) THE appellant filed O.S.No.537 of 2005 in the Court of Principal Junior Civil Judge, Kurnool, against the respondents for the relief of specific performance of an agreement of sale, dated 01-06-2004. THE parties are also related, in that, the father of the appellant and the father of the respondents are brothers. It was pleaded that the 1st respondent was in need of the money for the purpose of joint family and proposed to sell the suit schedule property for a consideration of Rs.1 lakh, and being the immediate neighbour, the appellant has agreed to purchase it. A sum of RS.30,000/- is said to have been paid on the date of agreement. Possession is said to have been delivered on the same date. According to the appellant, the 1st respondent represented that the whereabouts of the 2nd respondent are not known and that the 3rd respondent had expressed his consent by figuring as an attestor/witness to the agreement. It was alleged that, in spite of repeated demands by the appellant, the 1st respondent did not execute the sale deed, by stating that there are certain disputes among his brothers.

(2.) THE 1st respondent alone filed the written- statement and respondents 2 and 3 adopted the same. THE execution of the agreement of sale was admitted. It was pleaded that the appellant did not pay the balance of consideration of RS.70,000/- in spite of demands, before the stipulated date. As regards the possession, it is stated that though it was not delivered voluntarily, the appellant had trespassed into it, taking advantage of the absence of the respondents.

(3.) SRI O. Manohar Reddy, learned counsel for the respondents, on the other hand, submits that, once the property was purchased, jointly by the respondents, the 1st respondent did not have the right or power to execute the agreement of sale, by himself. He contends that the Courts below have recorded a finding to the effect that Ex.A-1 was executed by the 1st respondent, in his individual capacity, and that the same is not binding upon respondents 2 and 3. Learned counsel further submits that the appellant failed to perform his part of the contract, and in fact, the agreement was cancelled by the 1st respondent, through legal notice.