K.SUDHAKAR Vs. P.SUBBA RAJA KUMARI

JUDGEMENT

(1.) This Appeal, under Sec. 96 of the Code of Civil Procedure [for short the C.P.C."], is filed by the Appellant challenging the decree and judgment, dtd. 9/6/2003 in O.S.No.41 of 1999 passed by the Additional Senior Civil Judge, Eluru [for short the trial Court"].

(2.) The appellant herein is the plaintiff and 1st respondent herein is the defendant in O.S.No.41 of 1999. It is to be noted here during the pendency of the appeal, the respondent Nos.2 and 3 are added as parties in the appeal and the 1st respondent died and her legal representatives are brought on record as respondent Nos.4 to 7.

(3.) The appellant/plaintiff filed the suit for specific performance of agreement of sale, dtd. 15/2/1996 and for delivery of possession or in the alternative, for return of the sale consideration with interest and for costs.