VIRIGINENI SRIRAMULU Vs. MURARISETTI RAMACHANDRAIAH

JUDGEMENT

(1.) The Appellants/Plaintiff Plaintiffs filed this Second Appeal under Sec. 100 of the Code of Civil Procedure, 1908 (for short, 'C.P.C.') against the Judgment and decree, dtd. 25/3/2004 passed in A.S.No.55 of 2001 on the file of District Judge, Ongole (for short, 'the 1st Appellate Court') confirming the Judgment and decree, dtd. 29/12/2000 passed in O.S.No.243 of 1997 on the file of Principal Senior Civil Judge, Judge Ongole (for short 'the trial Court'). Court

(2.) The Appellants are the Plaintiffs, who filed the suit in O.S.No.243 O.S.No. of 1997 for Specific Performance of sale agreement and for permanent injunction restraining the Defendants 1 to 3 from entering into the plaint schedule property and with costs.

(3.) It is prudent to refer to the parties as they were originally presented in the suit O.S.No.243 of 1997 to minimize any potential confusion and to enhance the understanding of the case.