M HARINARAYANA ALIAS HARIBABU Vs. P SWAROOPA RANI

JUDGEMENT

(1.) A. S. NO. 271 of 2006 is directed against the judgment and decree dated 29. 04. 2006 passed in O. S. No. 44 of 2002 by the I Additional District Judge, kadapa.

(2.) THE appellant filed the suit for specific performance of agreement to sell, dated 28. 03. 2001 executed by the respondent and also for permanent injunction restraining the respondent from interfering with his possession and enjoyment of the schedule mentioned property, which is a cinema theatre. The suit was dismissed without costs. Feeling aggrieved, the appellant/plaintiff preferred this appeal.

(3.) CROSS-OBJECTIONS (S. R.) No. 6858 of 2006 are filed by the respondent challenging the finding of the trial Court that the respondent did not disclose to the appellant all the debts due upon the schedule mentioned property as on the date of the suit agreement to sell.