KAKARLA VENKATARATNAM Vs. GUNTUR VENKATA NARASAIAH

JUDGEMENT

(1.) This Second Appeal has been filed by the Appellant / 4th Respondent / 4th Defendant against the Decree and Judgment dtd. 15/12/2009, 15/12/2009 in A.S.No.310 of 2008 on the file of District Judge, Guntur (for short, 'the 1st Appellate Court') reversing the decree and Judgment dated 2 22.0 .09.2008, in O.S.No.282 of 2005 on the file of V Additional Senior Civil Judge, Guntur (for short, 'the trial Court').

(2.) The Respondentss 1 to 4 / Appellants are the Plaintiffs, who filed the suit in O.S.No.282 of 2005 seeking specific performance of a contract of sale dtd. 5/5/1985 directing all the Defendants to execute a sale deed regarding schedule property and deliver possession of the same to the Plaintiff; in case of default, the Court may please to execute a regular sale deed on their behalf and also for compensation of Rs.62,000.00. The Respondents 5 to 7 / Respondents 1 to 3 are the Defendants 1 to 3 in the said suit.

(3.) Referring to the parties as they are initially arrayed in the suit in O.S.No.282 of 2005 is expedient to mitigate any potential confusion and better comprehend the case.