LAWS(APH)-2006-11-127

J LAKSHMAN RAO Vs. ELLANDULA RAVINDER

Decided On November 15, 2006
J.LAKSHMAN RAO Appellant
V/S
ELLANDULA RAVINDER Respondents

JUDGEMENT

(1.) HEARD both sides.

(2.) AGGRIEVED by the judgment and decree, dated 15-04-2003, passed by the III Senior Civil Judge, City Civil Court Secunderabad, decreeing the suit O. S. No. 8 of 1996, granting the relief of specific performance of agreement of sale, dated 25. 05. 1995 (Ex. A-1), and directing the defendant No. 1 to execute and register a sale deed in respect of the suit schedule property, in favour of the plaintiff, after receiving the balance sale consideration of Rs. 28,03,000/-, the defendants have filed the present appeal; while the application C. C. C. A. M. P. No. 648 of 2006, under Order-41 Rule -27 of the Code of Civil Procedure, seeking to receive the documents filed along with the application as additional evidence in the present appeal, has been filed by the defendant Nos. 2 to 4.

(3.) APPELLANTS are the defendant Nos. 1 to 4 and respondent is the plaintiff in the suit, before the court below.