RALLABANDI VENKATA RAMANA CHARY Vs. ADAPA DASHARATHAM

JUDGEMENT

(1.) This Appeal is filed by the appellants challenging the order dt.13.12.2019 in I.A.No.47 of 2019 in O.S.No.8 of 2019 passed by the VI Additional District Judge, Siddipet.

(2.) The appellants are defendants 1 and 2 in the said suit.

(3.) The respondent herein filed the said suit against the appellants for specific performance of the agreement of sale dt.21.10.2015 whereunder a total extent of Ac.22.051/2 guntas situated at Mundrai Village of Nangunoor Mandal in Siddipet District was agreed to be sold by the appellants to the respondent and 3 others at Rs.4,83,000/- per acre. The plea of the respondent/plaintiff in the suit