LAWS(TLNG)-2020-1-151

P.SUSHIL RAMCHANDER Vs. KAKATIYA PROJECTS

Decided On January 06, 2020
P.Sushil Ramchander Appellant
V/S
Kakatiya Projects Respondents

JUDGEMENT

(1.) This Revision is filed by the petitioner challenging rejection of the Memo COS (SR) No.3791 of 2019 in COS No.1 of 2017 on 12.09.2019 by the Judge, Commercial Court-cum-XXIV Additional Chief Judge, City Civil Court, Hyderabad.

(2.) The petitioner herein is the 1st defendant in the said suit.

(3.) The said suit was filed by the 1st respondent against the petitioner and the 2nd respondent for the relief of specific performance of an agreement of sale dt.24.10.2008 allegedly novated pursuant to minutes of meeting dt.08.11.2014 in respect of the subject property, or in the alternative for refund of Rs.2,58,40,000/- to the 1st respondent which was the advance sale consideration paid by the 1st respondent to the petitioner with interest at 12% per annum.