MANDAVA JANARDHANA RAO Vs. K. VENKATA SATYANARAYANA

JUDGEMENT

(1.) The appeal is filed against the judgment and decree dtd. 12/10/2006 in O.S.No.13 of 1997 passed by the learned VII Additional District and Sessions Judge (Fast Track Court), Vijayawada, Krishna District. The suit is filed for specific performance of agreement of sale.

(2.) The case of the plaintiffs as narrated in the plaint, in brief, is as follows:

(3.) Brief averments in the written statement filed by the 1st defendant, which was adopted by the 2nd defendant by filing a memo, are as follows: