YELLINA VENKATESWAA RAO Vs. BOLLINA VENATA RAMANA

JUDGEMENT

(1.) This appeal is directed against the judgment and decree dated 02.08.1999 passed in O.S.No.1 of 1989 by the Principal Senior Civil Judge, Eluru.

(2.) For the sake of convenience, the parties hereinafter be referred to as 'the plaintiff and the defendants'.

(3.) The plaintiff instituted the suit for specific performance of an agreement to sell, dated 23.05.1988 said to have been executed by the defendants 1 and 2 in respect of the schedule property of an extent of Ac.08.94 cents. The 3rd and 4th defendants got themselves impleaded in the suit claiming to be the tenants of the schedule property. The first defendant remained ex parte and the second defendant filed her written statement denying execution of the agreement of sale, dated 23.05.1998.