YEMBETI VEMAIAH Vs. KALUVAYI PRABHAKARA REDDY

JUDGEMENT

(1.) The Appeal, under Sec. 96 of the Code of the Civil Procedure, is filed by the appellants/defendants 1 and 2 challenging the decree and Judgment dtd. 17/6/2010 in O.S.No.27 of 2004 passed by the learned Principal District Judge, Nellore (for short, 'trial court').

(2.) Referring to the parties hereinafter as arrayed in the suit is expedient to mitigate potential confusion and better comprehend the case.

(3.) The 1st respondent is the plaintiff, who filed the suit in O.S.No.27 of 2004 seeking Specific Performance of an agreement of sale dtd. 14/9/2003 by directing the defendants to execute a regular registered sale deed in favour of the plaintiff after receiving a sum of Rs.8,93,500.00 towards the balance of sale consideration.