N. KAMALA KUMARI Vs. P. L. SSURYANARAYANAMMA

JUDGEMENT

(1.) This Second Appeal has been filed by the Appellant/Appellant/Plaintiff against the Decree and Judgment dtd. 19/2/1999, in A.S. NO. 75 of 1991 on the file of Senior Civil Judge, Kovvur (for short, 'the 1st Appellate Court) confirming the decree and Judgment dtd. 15/2/1991, in O.S. No. 725 of 1985 on the file of I Additional District Munsif, Kovvur (for short, 'the trial Court').

(2.) The Appellant/Appellant is the Plaintiff, who filed the suit in O.S. No. 725 of 1985 seeking specific performance of a contract of sale dtd. 6/3/1982 executed by the 1st Defendant in favour of the Plaintiff.

(3.) Referring to the parties as they are initially arrayed in the suit in O.S. No.725 of 1985 is expedient to mitigate any potential confusion and better comprehend the case.