MENAPATI LAKSHMI DEVI Vs. SADDA HAZARATH REDDY

JUDGEMENT

(1.) This Appeal Suit is directed against the judgment and decree, dtd. 13/3/2017 in O.S.No.136 of 2010, on the file of I Additional District Judge, Nellore ("Additional District Judge" for short), whereunder the learned Additional District Judge in the suit filed by the plaintiff, seeking specific performance of contract, dtd. 5/2/2010, decreed the same granting alternative relief of refund of amount for a sum of Rs.6,00,000.00 with interest at 12% per annum from the date of suit till the date of decree and with future interest at 6% per annum from the date of decree till realization on Rs.6,00,000.00. The learned Additional District Judge dismissed the suit insofar as the relief of specific performance is concerned. The appellant herein is no other than the defendant in the aforesaid suit.

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

(3.) The case of the plaintiff, in brief, according to the averments in the plaint is as follows: