VADLAMUDI NAGEWARA RAO Vs. ORUGANTI SAMBASIVA RAO

JUDGEMENT

(1.) The CRP.Nos.3916 of 2014 and 3464 of 2014 are offshoots of execution proceedings in OS.No.83 of 2008. SA.No.624 of 2014 is filed by the defendant in the suit aggrieved by the dismissal of AS.No.16 of 2011. If the Second Appeal is decided on merits it shall have a direct bearing on the Civil Revision Petitions.

(2.) SA.No.624 of 2014 is filed by the defendant challenging the judgment of the learned VI Additional District Judge (FTC), Guntur in A.S.No.16 of 2011. OS.No.83 of 2008 was filed by the respondent/plaintiff seeking the relief of specific performance of contract of sale dtd. 13/8/2004. The suit was decreed on 17/6/2009 and the learned Judge directed the defendant therein to receive the balance sale consideration from the plaintiff and execute a regular registered sale deed in favour of the plaintiff. The plaintiff was also directed to deposit the balance sale consideration within a period of two weeks from the date of decree.

(3.) The defendant preferred an appeal against the decree and judgment and the first Appellate Court dismissed the appeal and confirmed the decree and judgment in OS.No.83 of 2008.