SURYADEVARA SATYANARAYANA Vs. HIRACHAND

JUDGEMENT

(1.) The unsuccessful defendants 1 and 2 in the suit O.S.No.53 of 1983 on the file of the Principal Subordinate Judge, Guntur are the appellants herein who have filed the present appeal aggrieved by the judgment and decree passed in the said suit on 18-8-1989.

(2.) The first appellant-first defendant died pending the appeal and hence his legal representatives were brought on record as appellants 3 and 4.

(3.) The respondent-plaintiff instituted the suit O.S. No.53 of 1983 on the file of the Subordinate Judge, Guntur for the relief of specific performance of contract of sale dated 7-1-1976 executed by the defendants in favour of the plaintiff in respect of the schedule property and for possession of the same and in default the Court to execute the same in favour of the plaintiff and put him in possession of the same or in the alternative for damages for a sum of Rs.99,491/- for breach of contract of sale dated 7-1-1976 and for other reliefs.