PAJJURU ANJANA Vs. PAMARTHI SAMBASIVA RAO

JUDGEMENT

(1.) Assailing the Order, dated 19.07.2019, in I.A. No. 741 of 2016 in O.S. No. 439 of 2016 passed by the VII Additional District & Sessions Judge, Vijayawada, the present Civil Revision Petition is filed under Article 227 of the Constitution of India.

(2.) Originally, the Petitioner/Plaintiff filed O.S. No. 439 of 2016 seeking a decree for an amount of Rs., 30,14,666/- with interest @ 24% per annum on advance sale consideration amount of Rs.,20,00,000/- from the date of suit till the date of realization.

(3.) The said Suit came to be filed basing on an Agreement of Sale, dated 20.09.2014. Pending Suit, the present application is filed under Order XII Rule 6 read with Section 151 of C.P.C. for passing of a decree in favor of the plaintiff against the defendant as prayed for in the plaint, in view of the admissions said to have been made by the defendant in the written statement.