TAMMINENI RAMESH NAIDU Vs. GIRI LAKSHMA SWAMY

JUDGEMENT

(1.) Heard both the Counsel.

(2.) Aggrieved by the judgment and decree dated 18.11.1996 passed by the Court of I Additional District Judge, West Godavari at Eluru in AS No. 111/1993 in confirming the judgment and decree passed by the Court of District Munsif, Chintalapudi in OS No.147/1988 dated 13.9.1993 in decreeing the suit for specific performance of an agreement of sale, the original defendant No.2 filed the second appeal.

(3.) For the sake of convenience the parties will be referred to as per their array in the original suit.