PARAPATI GARAMMA Vs. SIDAPANA RATNALAMMA

JUDGEMENT

(1.) Heard , learned Counsel representing the legal representatives of the appellant and Sri T. Niranjan Reddy, learned Counsel representing respondent.

(2.) Ground Nos.2 to 4 in the second appeal are the substantial questions of law, which had been pointed out and argued in elaboration by the Counsel on record. The said substantial questions of law are as hereunder: 2. Whether Ex.A-1 agreement of sale executed on insufficient stamp paper worth of Rs.2/- standing in the name of the third party other than the vendor or vendee is valid in the eye of law for seeking specific performance on the basis of it.

(3.) Whether the lower appellate Court is correct in decreeing the suit for specific performance by drawing adverse interference on the basis of evidence on record.