REGENT COMPUTRONICS PVT. LTD.

C. Obi Reddy Appellant

V/S

K. Sanjeeva Reddy Respondents

Referred Judgements :-

MOHAMMAD ARIF V. ALLAH RABBUL ALAMIN [REFERRED TO]
MAHABIR PRASAD VS. JAGE RAM [REFERRED TO]
BISHWANATH RAI VS. SACHHIDANAND SINGH [REFERRED TO]
MADAN NAIK DEAD VS. HANSUBALA DEVI [REFERRED TO]
STATE OF BIHAR VS. RADHA KRISHNA SINGH [REFERRED TO]
N P THIRUGNANAM VS. R JAGAN MOHAN RAO [REFERRED TO]
SUKHBIRSINGH VS. BRIJ PAL SINGH [REFERRED TO]
RAM AWADH VS. ACHHAIBAR DUBEY [REFERRED TO]
RAM NIWAS DEAD VS. BANO [REFERRED TO]
PERUMAN BHAGVATHY DEVASWOM PERINADU VS. BHARGAVI AMMA [REFERRED TO]
AZHAR SULTANA VS. B RAJAMANI [REFERRED TO]
T GNANAVEL VS. T S KANAGARAJ [REFERRED TO]
T GNANAVEL VS. T S KANAGARAJ [REFERRED TO]
MAN KAUR VS. HARTAR SINGH SANGHA [REFERRED TO]
J P BUILDERS VS. A RAMADAS RAO [REFERRED TO]
SIVARAMAKRISHNAYYA VS. KASIVISWANATHAM [REFERRED TO]
SARDAR AMARJEET SINGH VS. NANDU BAI [REFERRED TO]
B RAJAMANI VS. AZHAR SULTANA [REFERRED TO]
VELAMALA APPA RAO VS. BAGGU APPAYYA [REFERRED TO]
OM PRAKASH BERLIA VS. UNIT TRUST OF INDIA [REFERRED TO]
GIAN CHAND & BROTHERS VS. RATTAN LAL @ RATTAN SINGH [REFERRED TO]
SUSHIL K. CHAKRAVARTY VS. TEJ PROPERTIES PVT. LTD [REFERRED TO]

JUDGEMENT

(1.) This appeal is filed by the second defendant questioning the judgment and decree dated 29.02.1996 in the suit OS No.186 of 1983 passed by the Additional Subordinate Judge, Anantapur.

(2.) For the sake of convenience, as this is a first appeal, the parties are referred to as plaintiffs and defendants only.

(3.) The suit OS No.186 of 1983 was initially filed by two plaintiffs against the defendants 1 and 2 for specific performance of an agreement of sale. The first defendant was the owner of the property. As per the plaint averments, the first defendant executed an agreement of sale in favour of the plaintiffs on 30.01.1980. However, he sold the same property on 03.05.1982 to the second defendant. Therefore, the suit is filed by the plaintiffs against both the defendants.

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C. OBI REDDY Vs. K. SANJEEVA REDDY

Referred Judgements :-

JUDGEMENT

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