ANNABATTUNI SEKHAR Vs. CHALLAPALLI VENKATA SWAMY

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. 2/9/2010 in A.S.No.74 of 2006, on the file of the XI Additional District Judge, Tenali, confirming the Judgment and decree, dtd. 30/12/2005 in O.S.No.59 of 1996, on the file of Principal Senior Civil Judge, Tenali.

(2.) The 1st appellant herein is the plaintiff and the respondents herein are defendants in O.S.No.59 of 1996, on the file of Principal Senior Civil Judge, Tenali. During the pendency of the appeal, the 1st appellant died and his legal representative is brought on record as 2nd appellant.

(3.) The plaintiff initiated action in O.S.No.59 of 1996, on the file of Principal Senior Civil Judge, Tenali, with a prayer for specific performance of contract of sale, dtd. 7/3/1994 and direct the defendants to execute a regular sale deed in favour of the plaintiff in respect of the plaint schedule property and register the same and also for costs.