GARIKAPATI BHAGAVANTAM Vs. KAPILAVAI VENKATESWARA RAO

JUDGEMENT

(1.) This revision petition is filed against the order of the I Addl. Subordinate Judge, Vijayawada, in E.P. No. 123 of 1985 in O.S. No. 296 of 1975 overruling the objections of the judgment-debtors in the E.P.

(2.) The plaintiff filed the suit O.S. No. 296 of 1975 for specific performance of agreement of sale dated 14-3-1971 executed by the grand father of the defendants in favour of the plaintiff by executing a sale deed and get it registered by the defendants after receiving the balance of sale consideration as may be found due from the plaintiff and if the defendants failed to do so to execute the sale deed and get it registered by the Court and for costs of the suit.

(3.) The said suit was decreed on 10-3-1976 after contest and the decree passed by the trial Court is as follows :