WHITEMEN CONSTRUCTIONS PVT. LTD. Vs. TAMMANA LAKSHMI KALYANI

JUDGEMENT

(1.) Heard Sri Goli G.V.S.Sai, learned counsel for the petitioner.

(2.) The petitioner is the plaintiff in O.S.No.64 of 2020 on the file of the court of the II Additional District Judge at Visakhapatnam. He filed the suit against the defendants/ respondents for specific performance of contract to execute a regular sale deed in his favour and to put in physical possession of the plaint schedule property and for other reliefs.

(3.) In O.S.No.64 of 2020, the defendants filed written statement, inter alia, denying the execution of the sale agreement dtd. 7/5/2018 and raising the plea of forgery with respect to that agreement.