P.SANJAEEVARAYUDU Vs. N.LAXMINARAYANA

JUDGEMENT

(1.) The appeal is filed against the judgment and decree dtd. 21/7/2004 in O.S.No.207 of 1994 passed by the learned Principal Senior Civil Judge, Anantapur. The suit is filed for the relief of specific performance of an agreement of sale dtd. 7/11/1991 said to have been executed by the 1st defendant.

(2.) The case of the plaintiffs as narrated in the plaint, in brief, is as follows:

(3.) Brief averments in the written statement filed by the 1st defendant are as follows: