YEKKALA VENKATA RAO Vs. ALAPARTHI NAGESWARA RAO

JUDGEMENT

(1.) This second appeal is filed aggrieved against the Judgment and decree dtd. 30/4/2015 in A.S.No.11 of 2013 on the file of the X Additional District Judge, Gurazala, Guntur District, in confirming the Judgment and decree dtd. 25/8/2011 in O.S.No.107 of 2004 on the file of the Senior Civil Judge, Gurazala.

(2.) The appellant herein is the 1st defendant, the 1st respondent is the plaintiff and the 2nd respondent is the 2nd defendant in O.S.No.107 of 2004 on the file of the Senior Civil Judge, Gurazala.

(3.) The plaintiff initiated action in O.S.No.107 of 2004 on the file of the Senior Civil Judge, Gurazala, with a prayer for the relief of specific performance of agreement of sale directing the 1st defendant to execute a registered sale deed in his favour in pursuance of agreement of sale dtd. 7/7/1999 in respect of the schedule property and alternatively sought for refund of advance amount of Rs.2,20,000.00 with interest at 18% per annum and for costs of the suit.