E. ANANTHA PADMANABHA REDDY, S/O. BALARAM REDDY AND ANOTHER Vs. CHADALAVADA SRINIVASA RAO, S/O. LATE CH. LAKSHMAIAH

JUDGEMENT

(1.) These appeals arise out of a common judgment rendered by the II Additional Chief Judge, City Civil Court, Hyderabad, decreeing a suit for specific performance filed by the agreement purchaser and dismissing a suit for permanent injunction filed by the agreement vendor.

(2.) We have heard Mr. M.V.S. Suresh Kumar, learned Senior Counsel appearing on behalf of Mrs. A. Chayadevi, learned counsel for the appellants and Mr. N. Subba Rao, learned counsel appearing for the respondents.

(3.) The sole respondent in C.C.C.A.No.43 of 2015 and the 1st respondent in C.C.C.A.No.67 of 2015 filed a suit in O.S.No.125 of 2010 praying for (i) a decree for specific performance of an agreement of sale cum General Power of Attorney dated 11.06.2009 (ii) the cancellation of a deed of cancellation of the General Power of Attorney dated 03.03.2010 and (iii) a decree of permanent injunction restraining the appellants from alienating the suit schedule property. The said suit was filed on 09.03.2010.