CHAKRAVARTHULA VENKATA RAGHAVACHARYULU Vs. JEENU VISWANADHAM

JUDGEMENT

(1.) This is yet another old appeal where the parties do not survive till the case reached hearing. In this appeal the sole respondent passed away. His wife, who was brought on record as his legal heir, did not choose to appear. Hence she was set ex parte.

(2.) The brothers of the deceased respondent filed CMP. 1145/96 to be brought on record as legal heirs of deceased respondent but the CMP was dismissed by a separate order dated 23-1-97 and the appeal was taken up for hearing.

(3.) This appeal is directed against the judgment and decree in O.S.No.137/1979 on the file of the I Additional Subordinate Judge, Kakinada decreeing the suit with costs filed for specific performance, directing the defendants/appellants to execute the registered sale deed conveying the plaint 'A' schedule property to the respondent/plaintiff on depositing an amount of Rs.7,572.00 into the Court.