ROKKAM SURYA PRAKASA RAO Vs. VANDANA MURALI MOHAN

JUDGEMENT

(1.) The judgment, dtd. 29/6/2017 in O.S.No.37 of 2013, on the file of Principal District Judge, Srikakulam, is under challenge in the present appeal filed by the unsuccessful defendant in the above said suit.

(2.) The parties to this Civil Appeal will hereinafter be referred to as described before the learned Principal District Judge, Srikakulam, for the sake of convenience.

(3.) The plaintiff before the learned Principal District Judge, Srikakulam, filed the suit seeking specific performance of agreement of sale, which was decreed on contest. Felt aggrieved by the said judgment, the unsuccessful defendant filed the present appeal.