(1.) This Appeal, under Sec. 96 of the Code of Civil Procedure [for short 'the C.P.C.'], is filed by the Appellants/plaintiffs challenging the Decree and Judgment, dtd. 14/6/2004, in O.S. No.117 of 1995 passed by the learned Principal Senior Civil Judge, Anantapur [for short 'the trial Court']. The Respondents herein are the defendants in the said Suit.
(2.) The Plaintiffs filed the above said suit for relief of specific performance of an agreement of sale, dtd. 14/8/1991, executed by the 1st defendant and his mother in favour of the plaintiffs for Rs.8,90,000.00 after receiving the balance of consideration in respect of suit schedule property and direct delivery of possession.
(3.) Both the parties in the Appeal will be referred to as they are arrayed before the trial Court.