T V RATNAKAR RAO Vs. HEMANTHA KUMAR

JUDGEMENT

(1.) Aggrieved by the judgment and decree, dated 6-3-2006, passed in O.S. No.422 of 2003, by the IX Additional Chief Judge, City Civil Court (Fast Track Court) at Hyderabad, decreeing the suit for specific performance of the agreement of sale, dated 9-5-2003, and for a consequential injunction to restrain the defendant from transferring or alienating or changing the nature of the suit schedule property, the present City Civil Court appeal is filed by the defendant in the suit.

(2.) Appellant is the defendant and respondents are the plaintiffs in the suit, before the Court below.

(3.) For the sake of convenience, in this judgment, the parties herein are referred to as per their array in the suit.