VISISTHA INFRA DEVELOPERS Vs. NALLI DURGA RAO

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is preferred against the order dt.24.03.2021 passed in Interlocutory Application No.44 of 2021 in Original Suit No.12 of 2021 on the file of V Additional District Judge, Bhongir.

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

(3.) The said suit was filed by respondent against the appellant for specific performance of an Agreement of Sale - Ex.P.1 - dt.04.08.2019 executed in favour of appellant by respondent agreeing to sell the plaint schedule property of Acs.8.9 gts. to appellant for Rs.3,29,00,000/-. According to appellant, he had paid Rs.42.50 lakhs on different dates between 06.02.2019 and 10.07.2019 and the balance consideration of Rs.2,86,50,000/- remained to be paid, and it was agreed between the parties that the said amount has to be paid within one year from the date of execution of Ex.P.1 - Agreement of Sale.