D. SHANTILAL SANGEETHA CHOUDHARY Vs. NAGALAPURAM MUNISANKAR

JUDGEMENT

(1.) The appellant is the unsuccessful plaintiff in the suit.

(2.) The appellant had filed O.S.No.321 of 2006 before the Principal Senior Civil Judge, Tirupati for specific performance of a registered agreement of sale dtd. 13/6/1984 for purchase of Ac.1.70 cents of land which is described in the scheduled attached to the plaint and referred to as the suit schedule property.

(3.) The case of the appellant, in this regard is as follows:-