M.VENUGOPAL REDDY Vs. P.NAGAPPA

JUDGEMENT

(1.) Three defendants in the suit seek intervention of this Court by way of second appeal filed under Sec. 100 C.P.C. as against concurrent judgments of two Courts below. Respondent herein is the sole plaintiff in the suit. The suit is for specific performance of an agreement for sale. Plaintiff filed O.S.No.19 of 2007. After due trial, by a judgment dtd. 21/10/2011 learned Senior Civil Judge, Penukonda decreed the suit in favour of the plaintiff.

(2.) Defendants preferred first appeal in A.S.No.29 of 2012. After due hearing, learned II Additional District Judge, Hindupur by a judgment dtd. 22/6/2017 dismissed the appeal and thereby confirmed the judgment of the trial Court.

(3.) The present second appeal is filed by the defendants questioning the correctness of the judgment of the first appellate Court. Learned counsel on both sides submitted arguments before admission. To consider these submissions, one shall notice the legal proceedings that took place before the Courts below.