GURRALA BALARAJU Vs. AILENI LAVANYA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed challenging the order dt.14.08.2020 passed in I.A.No.126 of 2020 in O.S.No.12 of 2020 on the file of the V Additional Judge, Jangoan, Warangal.

(2.) The appellant herein is plaintiff in the above suit.

(3.) He filed the said suit against respondents for specific performance of an Agreement of Sale dt.19.03.2020 allegedly executed by the 1st respondent agreeing to sell 286 Sq.Yds. of land with built-up area of 2575 Sq.Ft. with R.C.C. roof to him for Rs.1.6 crores.