RAJA VELUGOTI MADAN GOPALA KRISHNA Vs. PADIDAM JAYASREE

JUDGEMENT

(1.) This second appeal under Sec. 100 of the Code of Civil Procedure (for short, 'C.P.C.') is filed aggrieved against the decree and judgment dtd. 7/6/2011 in A.S.No.05 of 2005 on the file of the Court of learned III Additional District Judge (FTC) Nellore, (for short, 'the first appellate Court'), in reversing the decree and judgment dtd. 17/11/2004 in O.S.No.49 of 1994 on the file of the Court of learned Senior Civil Judge, Gudur, (for short, 'the trial Court').

(2.) The appellant herein is the defendant and the respondents herein are the plaintiffs before the trial Court. The sole-appellant died during the pendency of the second appeal and the appellant No.2 is added as the Legal Representative of the deceased sole-appellant.

(3.) The plaintiff initiated action in O.S.No.49 of 1994, on the file of the trial Court with a prayer for specific performance of agreement of sale directing the defendant to execute a regular sale deed in favour of the plaintiffs basing on the agreement of sale dtd. 2/12/1991.