A.MEENAKSHI NAIDU Vs. A.CHAKRAVATHI

JUDGEMENT

(1.) This second appeal under Sec. 100 of the Code of Civil Procedure ("C.P.C." for short) is filed aggrieved against the Judgment and decree, dtd. 26/9/2022 in A.S.No.39 of 2018, on the file of the VI Additional District Judge, Ananthapuramu at Gooty ("First Appellate Court" for short), confirming the Judgment and decree, dtd. 27/3/2018 in O.S.No.74 of 2011, on the file of Junior Civil Judge, Guntakal ("Trial Court" for short).

(2.) The appellants herein are the defendants and respondent herein is the plaintiff in O.S.No.74 of 2011.

(3.) The plaintiff initiated action in O.S.No.74 of 2011 with a prayer for specific performance of agreement of sale directing the defendants to execute regular registered sale deed in favour of plaintiff and also permanent injunction restraining the defendants from interfering with peaceful possession and enjoyment of suit schedule property.