V SUDHAKAR NAIDU Vs. M PADMAVATHAMMA

JUDGEMENT

(1.) The sole plaintiff in O.S.No.180 of 2001 on the file of the Additional Senior Civil Judge, Tirupati is the appellant.

(2.) He entered into an agreement of sale dated 11-02-1999 with the respondents/defendants. He pleaded that the respondents, who are sister and brother got the suit schedule property in a family partition; evidenced by a registered partition deed dated 20-06-1992, and that they offered to sell the same for a sum of Rs.4,50,000/-. Advance of Rs.50,000/- is said to have been paid.

(3.) It is stated that the suit schedule property is part of larger extent of Ac.2.24 cents in Sy.No.525/2B of Perur Village, Tirupati Rural Mandal and that the corresponding share being, 1/21 was agreed to be conveyed by the respondents. It is alleged that though he was ready and willing to perform his part of contract, the respondents did not cooperate and accordingly prayed for a decree for specific performance.