P. RAVI KUMAR Vs. P.RAMACHANDRA REDDY

JUDGEMENT

(1.) Heard Sri V.R. Reddy Kovvuri, learned counsel for the appellants/defendants and Sri O. Manohar Reddy, learned Senior Counsel assisted by Sri Suresh Kumar Reddy Kalava, learned counsel for the respondent/plaintiff.

(2.) The instant first appeal is instituted by the appellants/defendants being aggrieved by the Decree and Judgment dtd. 26/11/2013 passed in O.S.No.46 of 2010 on the file of II Addl. District Judge, FAC, VII Addl. District Judge, Madanapalle, Chittoor District (in short 'Trial Court'). The said suit for specific performance was decreed with costs with a direction to the defendants 1 to 3 to execute regular registered Sale Deed jointly in favour of the plaintiff after receiving the balance sale consideration within three months from the date of decree and if the defendants fail to execute the regular registered sale deed in favour of the plaintiff jointly within the stipulated period as directed, the plaintiff would be at liberty to get the sale deed through process of Law.

(3.) For the sake of convenience, the parties are hereinafter referred to by their nomenclature, before the Trial Court. Brief Case of the plaintiff: