ISKA VIJAYA KUMAR REDDY Vs. N.VIJAYA KRISHNA

JUDGEMENT

(1.) These four appeals arise out of a common Judgment and Decree dtd. 26/6/2014 in O.S.No.37 of 2004 and O.S.No.62 of 2006 on the file of the Court of the Principal District Judge, Nellore.

(2.) O.S.No.37 of 2004 was filed by Mr.N.Vijaya Krishna against Mr.Vijayakumar Reddy & another seeking a decree for specific performance of an Agreement of Sale dtd. 24/7/2003 in respect of land admeasuring Ac.6.03 cents situated in Survey Nos.1125, 1126, 1130/A, 1130/B and 1131/A of Nellore Bit-II Revenue Village. Mr.Vijayakumar Reddy filed O.S.No.62 of 2006 (renumbered on transfer of O.S.No.375 of 2004 on the file of the Senior Civil Judge's Court, Nellore) against Mr.N.Vijaya Krishna seeking Permanent Injunction from interfering with the peaceful possession and enjoyment of the said property.

(3.) By the said Common Judgment, the learned District Judge, decreed the suit for Specific Performance and dismissed the suit for Injunction. Aggrieved by the Judgment and Decree dtd. 26/6/2014 in O.S.Nos.37 of 2004, the 1st defendant therein i.e., Mr.Vijayakumar Reddy filed A.S.No.494 of 2014, the 2nd defendant filed A.S.No.431 of 2014 and the defendants 3 to 5, who got themselves impleaded in the said suit, filed A.S.No.576 of 2014. Against the dismissal of the suit, O.S.No.62 of 2006, the plaintiff therein i.e., Mr.Vijayakumar Reddy filed A.S.No.523 of 2014.