P PURUSHOTHAM REDDY Vs. PRATAP STEELS LIMITED

JUDGEMENT

(1.) The defendants in O.S. No. 1159 of 1989 on the lic of the V Additional Judge, City Civil Court, Hyderabad are the appellants. The respondent's suit for specific performance has been decreed by the trial Court.

(2.) For the sake of convenience, the parties shall be referred to as plaintiff and defendants throughout this appeal.

(3.) On 31 -10-1987 an agreement for sale was entered into between the defendants and the plaintiff, whereunder they agreed to sell and purchase the house property together with the land admeasuring 4820 sq. metres for a consideration of Rs. 40,25,000.00 (Forty lakhs twenty five thousan). In all a sum of Rs. 6 lakhs (six lakhs) has been paid by the plaintiff as and by way of earnest money. The plaintiff agreed to pay a further sum of Rs. 2 lakhs (two lakhs) to the defendants as and by way of further earnest money before 15-12-1987. The balance of sale consideration of Rs. 32,25,000.00 (thirty two lakhs twenty five thousand) to be paid by the plaintiff to the defendants before the Registering Officer at the time of registration of the document.