PULIPATI NAGA VENKATA KRISHNA RAO Vs. SHAFATHUNNISA

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. 1/3/2023 in A.S.No.7 of 2013, on the file of the II Additional District Judge, Vijayawada ("First Appellant Court" for short), reversing the Judgment and decree, dtd. 31/10/2012 in O.S.No.385 of 1998, on the file of III Additional Senior Civil Judge, Vijayawada ("Trial Court" for short).

(2.) The appellant herein is the plaintiff and the respondent herein is the defendant in the suit in O.S.No.385 of 1998.

(3.) The plaintiff initiated action in O.S.No.385 of 1998 before the trial Court with a prayer for specific performance of the agreement of sale, dtd. 6/6/1996, directing the defendant to execute the registered sale deed in favour of the plaintiff and to deliver the vacant possession and for granting of permanent injunction restraining the defendant from alienating the plaint schedule property in any manner and for costs of the suit.