P V SATYANARAYANA RAJU Vs. K JANAKIRAMA RAJU

JUDGEMENT

(1.) The plaintiffin O.S.No.598/79 on the file of the IAdditional Judge, City Civila Court, Hyderabad is the appellant in this appeal.

(2.) The facts giving rise to this appeal in brief, are as follows:

(3.) The plaintiff brought the suit for specific performance of the contract and damages, against the respondents, alleging that the respondents had sold the suit land to him, through his father-in-law.