CHAMA RADAMMA Vs. CHAMA VENU GOPAL REDDY

JUDGEMENT

(1.) The Second Appeal is listed under the caption "for admission". However, at the request of both sides, the Second Appeal itself is taken up for disposal. The unsuccessful plaintiffs in both the Courts below i.e., the trial Court as well as the first appellate Court filed this Second Appeal.

(2.) The appellants herein had filed suit in O.S. No. 196 of 2000 on the file of the V Additional Senior Civil Judge, (Fast Track Court), Ranga Reddy District for specific performance of agreement of sale dated 2.10.1997 in respect of the suit schedule property and the same was dismissed on 31.7.2006. Aggrieved thereby the appellants had preferred appeal suit in A.S. No. 215 of 2006 on the file of the IV Additional District Judge, Ranga Reddy District, however, the same was dismissed by confirming the judgment of the trial Court on 26.9.2011. Aggrieved by the same, the appellants preferred this Second Appeal contending, inter alia, that both the Courts below had failed to appreciate the evidence and other material on record in proper perspective and thereby misdirected themselves in coming to erroneous decision in dismissing the suit and the appeal suit.

(3.) For the sake of convenience, the parties are referred to as they arrayed in the O.S. before the trial Court.