LAWS(APH)-2024-11-20

VARRI JAYALAKSHMI Vs. BADIGA ESWARA RAO

Decided On November 11, 2024
Varri Jayalakshmi Appellant
V/S
Badiga Eswara Rao Respondents

JUDGEMENT

(1.) Heard Sri Lalith, learned counsel, representing Sri Mangena Sree Rama Rao, learned counsel for the petitioners and Ms. K. Aruna Sri Satya, learned counsel, representing Sri V. V. Ravi Prasad, learned counsel for the respondents.

(2.) The petitioners are the defendants No. 1 and 2 respectively in O.S. No. 52 of 2015 pending in the court of Additional District Judge, Visakhapatnam.

(3.) The plaintiffs/respondents filed O.S.No.52 of 2015 on the file of the XI Additional District Judge, Visakhapatnam for a specific performance of contract pursuant to the sale agreement dtd. 5/10/2012 said to have been executed by the defendants of the suit in favor of the plaintiffs, along with other prayers.