K.S.BALACHANDRA Vs. A.V.ANURADHA

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. 11/10/2018 in A.S.No.124 of 2016, on the file of the II Additional District Judge, Hindupur, reversing the Judgment and decree, dtd. 21/1/2016 in O.S.No.180 of 2011, on the file of Senior Civil Judge, Hindupur.

(2.) The appellant herein is the Plaintiff and the respondent herein is the defendant in O.S.No.180 of 2011, on the file of Senior Civil Judge, Hindupur.

(3.) The plaintiff initiated action in O.S.No.180 of 2011, on the file of Senior Civil Judge, Hindupur, with a prayer for specific performance of agreement of sale, dtd. 13/7/2009 executed by the defendant in favour of the plaintiff.