MOGADATI RAMATULASAMMA Vs. NANDRU NAGENDRAMMA

JUDGEMENT

(1.) The Appeal, under Sec. 96 of the Code of the Civil Procedure, 1908 (for short, 'C.P.C.'), is filed by the Appellant/ Appellant/Defendant challenging the decree and judgment dtd. 27/10/2016 in O.S.No.19 of 2014 passed by the learned XVI Additional District and Sessions Judge at Nandigama, Krishna District (for short, 'the trial Court').

(2.) Respondent is the Plaintiff Plaintiff, who filed the suit in O.S.No.19 of 2014 for Specific Performance erformance of sale agreement dtd. 7/2/2014 seeking to direct the defendant to receive the balance sale consideration of Rs.11,25,000.00 Rs.11,25,000.00 and execute a regular Registered egistered sale deed in respect of plaint schedule property in favour of the Plaintiff at his costs or in alternative to pass a decree for the amount of Rs.3,75,000.00 with interest at 24% per annum from the date of transaction till the date of realization. The Appellant herein is the defendant in the suit.

(3.) Referring to the parties as arrayed in the suit is expedient to mitigate confusion and better comprehend the case.