YAGALLA APPAJI PRAVEEN Vs. GORTI RAMA KRISHNA

JUDGEMENT

(1.) The plaintiff in the suit filed the above revision against the order dtd. 18/6/2024 in I.A.No.97 of 2024 in O.S.No.38 of 2015 on the file of Special Judge for Trial of Cases under SCs & STs (POA)-cum-IV Additional District Judge, Srikakulam.

(2.) Plaintiff filed suit O.S.No.38 of 2015 seeking specific performance of suit agreement of development dtd. 5/10/2011 or in the alternative for recovery of advance amount with interest.

(3.) The defendant filed suit and has been contesting the suit. Apart from other pleas, the defendant pleaded and denied the execution of the agreement. He further pleaded that he alone is not the owner and as such he cannot convey a better title than what he had.