N.MUNEENDRA REDDY Vs. GODUGUCHITHA

JUDGEMENT

(1.) This Appeal, under Sec. 96 of the Code of Civil Procedure [for short 'the C.P.C.'], is filed by the Appellants/defendants challenging the Decree and Judgment, dtd. 30/6/2005, in O.S.No.148 of 2002 passed by the Additional Senior Civil Judge, Tirupati [for short 'the trial Court']. The Respondent herein is the plaintiff in the said Suit.

(2.) The Plaintiff filed the above said suit against the defendants to direct the defendants to execute a registered sale deed in respect of plaint schedule property at the expenses of plaintiff in pursuance of agreement of sale dtd. 4/6/1999, in case of default, the Court may be pleased to execute a regular registered sale deed on behalf of plaintiff through process of Court and for costs.

(3.) Both the parties in the Appeal will be referred to as they are arrayed before the trial Court.