BACHIREDDY SRIKANTH REDDY Vs. G. SUDHA SUDHARSHANAMMA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed challenging the order dt.02.12.2019 passed in I.A.No.589 of 2019 in O.S.No.134 of 2018 on the file of the I Additional District Judge, Mahabubnagar.

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

(3.) He filed the said suit against respondent for specific performance of an Agreement of Sale dt.16.05.2016 said to have been executed by the mother of respondent in his favour and contending that possession of the lands were also delivered to him. He contended that the mother of respondent died on 18.10.2016 leaving behind her the respondent as her legal heir and successor; that the suit lands which were agreed to be sold to appellant had devolved upon respondent on the death of respondent's mother; and in spite of several requests and demands, the respondent had not agreed to execute the Sale Deed in favour of appellant.