LANKA SREENU Vs. PEDDIREDLA RAMANA

JUDGEMENT

(1.) This Civil Revision Petition is directed against the order of the Court of learned Senior Civil Judge, Narsipatnam, in I.A.No.138 of 2009 in O.S.No.105 of 2007 dtd. 10/7/2015.

(2.) The respondent is the plaintiff and the petitioner is the defendant in the suit.

(3.) The respondent laid the suit for specific performance basing on an agreement for sale dtd. 7/4/2005 against the petitioner and in alternative, for refund of the advance amount paid thereunder. The property concerned to this dispute is a dry land in Survey Nos.251-14 and 261 measuring Ac.2.03 cents and Ac.0.67 cents respectively at Vaddipa village, Rolugunta Mandal, Visakhapatnam District.