(1.) Heard both sides.
(2.) Aggrieved by the judgment and decree, dated 15-04-2003, passed by the III Senior Civil Judge, City Civil Court, Secunderabad, decreeing the suit O.S.No. 8 of 1996, granting the relief of specific performance of agreement of sale, dated 25-05-1995 (Ex.A-1), and directing the defendant No.1 to execute and register a sale deed in respect of the suit schedule property, in favour of the plaintiff, after receiving the balance sale consideration of Rs. 28,03,000/-, the defendants have filed the present appeal; while the application C.C.C.A.M.P.No. 648 of 2006, under Order 41 Rule-27 of the Code of Civil Procedure, seeking to receive the documents filed along with the application as additional evidence in the present appeal, has been filed by the defendant Nos. 2 to 4.
(3.) Appellants are the defendant Nos. 1 to 4 and respondent is the plaintiff in the suit, before the Court below.