SAMMETA VENKATA RAMANA Vs. SAMMETA CHINA VENKATA NARAYANA

JUDGEMENT

(1.) This second appeal is filed aggrieved against the judgment and decree dtd. 23/2/2022 in A.S.No.68 of 2016 on the file of the I Additional District Judge, Krishna at Machilipatnam, confirming the judgment and decree dtd. 1/3/2016 in O.S.No.211 of 2007 on the file of the Principal Senior Civil Judge at Machilipatnam.

(2.) The appellant herein is the defendant and the respondent herein is the plaintiff in O.S.No.211 of 2007 on the file of the Principal Senior Civil Judge at Machilipatnam.

(3.) The plaintiff initiated action in O.S.No.211 of 2007 on the file of the Principal Senior Civil Judge at Machilipatnam, with a prayer for the relief of specific performance of the agreement of sale dtd. 28/8/2006 directing the defendant to execute a registered sale deed in favour of the plaintiff in respect of the suit schedule property within the time fixed by the Court after receiving the balance of sale consideration or for grant of the alternative relief for payment of Rs.35,000.00 with interest @ 12% per annum from the date of agreement till the date of realization and for costs of the suit.