M MASTHAN Vs. V DHANALAKSHMI

JUDGEMENT

(1.) THIS appeal is filed challenging the judgment and decree dt.13 -03 -2000 in O.S.No.114 of 1991 of the Senior Civil Judge at Khammam.

(2.) THE appellant is plaintiff in the suit.

(3.) HE filed the suit for specific performance of the agreement of sale Ex.A -1 dt.21 -01 -1991 executed in his favour by 1st respondent/1st defendant in respect of the plaint schedule property, which is a house bearing No.9 -11 -56 of area 110 sq. yds. at Kaman Bazar, Khammam. The 2nd defendant is the son -in -law of 1st defendant.