SRINIVASA BUILDERS Vs. A. JANGA REDDY

JUDGEMENT

(1.) The petitioner herein is the plaintiff in OS No. 94 of 2006 on the file of II Additional Senior Civil Judge, Mahaboobnagar. The said suit was filed for specific performance of an agreement of sale in respect of 30 plots in an extent of Ac.1 -20 gts., in the layout plan in Survey Nos. 13, 14 and 15, situated at Kalwakurthy town.

(2.) The first defendant filed a written statement and the same was adopted by the defendants 2 and 3. The fifth defendant filed a separate written statement.

(3.) During the course of evidence, Exs.A1 and A2 were marked by PW.1 apart from other Exs.A3 to A28 on 15.10.2014. Ex. A1 was the agreement of sale dated 19.05.1999 and Ex. A2 was the agreement of sale dated 25.06.1999.