KOTA SATYANARAYANA Vs. QAMARUNNISA BEGUM

JUDGEMENT

(1.) The plaintiff in O.S. No. 320/80 on the file of Subordinate Judge, Ongole is the appellant. The appellant-plaintiff filed the aforesaid suit for the relief of specific performance for enforcement of agreement of sale, but the trial court had negatived the relief for specific performance of contract of agreement of sale but had decreed the suit so far as it relates to the advance amount of Rs. 20,000/- with interest at 12% per annum from the date of suit till the date of realization is concerned, and the plaintiff aggrieved by negativing the relief of specific performance had preferred the present Appeal.

(2.) The parties are referred to as "plaintiff" and "defendant" for the purpose of convenience.

(3.) The respective pleadings of the parties are as hereunder :