JADAV BIN P PATEL Vs. G SRINIVAS REDDY

JUDGEMENT

(1.) THIS appeal is preferred by defendants 1 to 3 against the judgment and decree, dated 25. 10. 1995, passed by the Additional Subordinate Judge, rangareddy District, in O. S. No. 191 of 1987, decreeing the suit of the plaintiff for specific performance of agreement of sale, dated 23. 4. 1984, in respect of suit schedule properties.

(2.) PENDING the appeal, the first appellant died, and therefore, the fourth appellant was brought on record as his legal representative as per order, dated 14. 2. 2002, passed in C. M. P. No. 2406 of 2002. Similarly, on the death of first respondent/plaintiff, respondents 3 to 8 were brought on record as his legal representatives, as per the orders in A. S. M. P. No. 23 of 2006, dated 24. 1. 2006.

(3.) FOR the sake of convenience the parties shall be referred to as arrayed in O. S. No. 191 of 1997.