CHAPPIDI SARASWATHI Vs. CHAPPIDI SUBBA RAO

JUDGEMENT

(1.) These three appeals are inter-connected and are between the same parties. Hence, they are disposed of through a common judgment.

(2.) For the sake of convenience, the parties are referred to as arrayed in S.A. No. 758 of 2011.

(3.) One Mr. Chappidi Venkateswarlu, father of respondents 1 and 2 was the owner of Ac. 3.50 cents of land in Survey No. 444/4 of Kunkalamarru Village, Karamchedu Mandal, Prakasam District. He is said to have agreed to sell the property to the appellant herein for a consideration of Rs. 48,500/- . An agreement of sale is said to have been executed on 02.07.1989 and a sum of Rs. 40,000/- is said to have been paid. It was pleaded that possession was also delivered to the appellant. The transaction was to be completed on or before 02.07.1991. According to the appellant, she was waiting for the conclusion of the contract.