SYED HUSSAIN BI Vs. GANGASANI VENKATA LAKSHMI

JUDGEMENT

(1.) The defendant before the trial Court has come up with this second appeal under Sec. 100 C.P.C. seeking to set aside the concurrent findings of the trial Court and the first appellate Court and to dismiss O.S.No.284 of 2002.

(2.) The respondent herein was plaintiff, who was successful in both the Courts below.

(3.) O.S.No.284 of 2002 was before learned Principal Junior Civil Judge, Sattenapalli and it was for specific performance of an agreement for sale dtd. 18/10/2000, whereunder this appellant allegedly agreed to sell the plaint schedule immovable property, which was Ac.1.00 cents of agricultural land situated in Dodleru Gram Panchayat area of Krosuru Sub-Registration of Guntur District for a valuable consideration of Rs.40,000.00. The plaint alleges that the plaintiff paid Rs.36,000.00 and was to pay the balance sale consideration of Rs.4,000.00 and was demanding the defendant to receive the same and execute the registered sale deed, but the defendant was dodging and thereafter, despite notice sent by the plaintiff, there was no response and that necessitated the suit.