I. JAYALAKSHMI Vs. C. JANARDHAN REDDY

JUDGEMENT

(1.) Introductory:-

(2.) [i] The deceased No.1/ Sarveswara Reddy owned land in the outskirts of Gangavaram Village and he sold the same to (1) one late Chinnareddigari Padmanabha Reddy and (2) late Chennareddigari Harishchandra Reddy for Rs.3,60,000.00 and received Rs.25,000.00 towards part payment of the sale-price. An agreement of sale was executed in favour of the vendees. Balance sale consideration is agreed to be paid within the stipulated time, and on such payment registered sale deed is to be executed in favour of the purchasers/vendees. Possession of the land was delivered. Though time was lapsed, the sale price was not paid. Appellants No.1 to 4/A1 to A4 are the legal representatives of the original vendees. Neither the sale price was paid nor the land was vacated despite repeated demands of the deceased No.1. Then the deceased No.1 filed a Suit in O.S.No.258 of 2005 before the Court of Junior Civil Judge, Allagadda and the same is pending.

(3.) Accused No.9 referred as deceased No.2 died prior to filing of charge sheet.