NALLURI SAI VASAVI Vs. KOLLURI NAGESWARA RAO

JUDGEMENT

(1.) This CMA is filed, under Order XLIII Rule 1 of CPC, challenging the order and decree dtd. 18/2/2022 passed in IA No.517 of 2020 in OS No.119 of 2020 on the file of I Additional District Judge, Guntur, wherein temporary injunction was granted restraining the appellant herein from alienating the petition schedule properties till the disposal of the suit.

(2.) The appellant herein is the respondent in IA No.517 of 2020 and defendant in OS No.119 of 2020. The respondent herein is the petitioner in the said IA and plaintiff in the said suit. The parties are hereinafter referred to as they were arrayed in the suit for the sake of convenience.

(3.) The plaintiff filed the above suit 'for specific performance of contract of sale' dtd. 8/12/2018 and to direct the defendant to execute a registered sale deed in respect of the plaint schedule property or in the alternative to refund Rs.91,00,000.00 with interest at 24% p.a., from the date of suit till the date of realization.