S.SALEEM Vs. PALAMANGALAM VENDAMMA

JUDGEMENT

(1.) This second appeal under Sec. 100 of the Code of Civil Procedure ("C.P.C." for short) is filed aggrieved against the decree and judgment, dtd. 3/8/2012 in A.S.No.75 of 2006, on the file of the III Additional District Judge, Tirupati, allowing the appeal in part the decree and judgment, dtd. 21/1/2016 in O.S.No.47 of 1995, on the file of Senior Civil Judge, Puttur.

(2.) The appellant herein is the 7th defendant; the 1st respondent herein is plaintiff and the respondent Nos.2 to 7 herein are defendant Nos.2 to 6 and 8 in O.S.No.47 of 1995, on the file of Senior Civil Judge, Puttur. It is to be noted herein that during the pendency of this appeal, the 3rd respondent died and her legal representatives were already on record as respondent Nos.2, 4 and 5.

(3.) The plaintiff initiated action in O.S.No.47 of 1995, on the file of Senior Civil Judge, Puttur, with a prayer for specific performance of agreement of sale by receiving the balance sale consideration and execute the sale deed for the suit properties in favour of plaintiff and get it register and deliver vacant possession of the suit property to the plaintiff.