K.THAYARAMMA Vs. A.VINOD KUMAR

JUDGEMENT

(1.) This appeal is filed by the appellant/4th defendant challenging the judgment and decree, dtd. 18/1/2005, in O.S.No.139 of 1997 passed by the learned Principal Senior Civil Judge, Tirupati, Chittoor District. The 1st respondent herein is the plaintiff and respondents 2 to 4 are defendants 1 to 3 in the said suit.

(2.) The parties will hereinafter be referred to as arrayed before the trial Court.

(3.) The 1st respondent/plaintiff filed the suit for specific performance of agreement of sale dtd. 5/8/1995 and also for delivery of possession of plaint schedule property.