G.ADENNA Vs. A. RAGHAVENDRA CHOWDARY

JUDGEMENT

(1.) The unsuccessful plaintiff in O.S.NO.89 of 2016 before the I Additional District Judge, Anantapur has filed the present appeal, against the judgment and decree of the trial Court dtd. 23/3/2022. The parties are being referred to as they are arrayed in the suit itself.

(2.) Heard Sri A. Chandraiah Naidu, learned counsel appearing on behalf of Sri Hanumantha Rao Bachina learned counsel for the appellant/plaintiff and Sri Pathanjali Pamidighantam, learned counsel appearing for the respondent/defendant.

(3.) The plaintiff filed O.S.No.89 of 2016 before the I Additional District Judge, Anantapur, against the defendant herein for specific performance of an agreement of sale, dtd. 12/9/2015. The learned trial Judge, after considering the pleadings and evidence adduced by both sides had dismissed the suit on 23/3/2022. Aggrieved by the said judgment and decree, the plaintiff has filed the present appeal.