V.UDAYABHASKAR Vs. M.OBUL REDDY

JUDGEMENT

(1.) This Appeal, under Sec. 96 of the Code of Civil Procedure [for short 'the C.P.C.'], is filed by the Appellants/Defendant Nos.3 to 7, challenging the decree and Judgment, dtd. 29/10/1997 in O.S.No.173 of 1990 passed by the learned Subordinate Judge, Nellore [for short 'the Trial Court']. The Respondent No.1 herein is the plaintiff and appellants here are the defendant Nos.3 to 7 in the said suit. The respondent No.2 i.e., defendant No.2 died during the pendency of appeal, his legal representatives are already on record as appellants.

(2.) The respondent No.1/plaintiff filed the suit for specific performance of agreement of sale, dtd. 5/1/1990 and for a direction to the defendants to execute a registered sale deed in his favour.

(3.) Both the parties in this appeal will be referred to as they are arrayed before the Trial Court.