R ANJANEYULU Vs. V G RAGHUNATHAN

JUDGEMENT

(1.) This is a defendants appeal challenging the judgment and decree dated 4.3.1992 passed in O. S. No. 261/1988 on the file of Addl. Subordinate Judge, Rangareddy District, at Saroornagar. The Court below decreed the suit filed by the respondent/plaintiff for specific performance of the contract.

(2.) For the sake of convenience, the parties herein are referred to as they are arrayed in the lower Court.

(3.) The learned Counsel for the appellant-defendant strenuously contended that the impugned judgment and decree passed by the Court below are not only contrary to law but also contrary to the evidence on record. On the other hand, the learned Counsel appearing for the respondent-plaintiff supported the decree and judgment of tbe lower Court.