CHILAMAKURI SURESH BABU Vs. OWK. SREENIVASULU

JUDGEMENT

(1.) The present Revision Petition is filed aggrieved by an Order dtd. 29/7/2021 passed in C.F.R. No. 1436/30/3/2021 in an unnumbered suit on the file of the Court of the III Additional District Judge, Kurnool at Nandyal.

(2.) Heard Mr. V. Nitesh, learned counsel for the petitioner and Ms. Renu Chakravarthy, learned counsel, representing Mr. S. Kaleemulla, learned counsel for the respondent-No. 2. None entered appearance on behalf of respondent No. 1.

(3.) The petitioner herein presented a plaint seeking a decree in his favour and against the respondents/defendants for Specific Performance of Agreement of Sale dtd. 3/2/2020, directing the defendants to get measure the plaint schedule property, assess the remaining balance sale consideration, receive it and execute Registered Sale Deed either in favour of the petitioner/plaintiff or his order within the time stipulated by the Court and deliver the possession of the property to plaintiff or else through the process of Court; alternatively for refund of amounts paid with interest and damages of Rs.1,13,99,255.00 with future interest and permanent Injunction restraining the defendants, their men etc., from alienating the plaint schedule property in favour of others.