MAHESH KUMAR KEDIA Vs. TEJVANGIRDHANRAJGIR

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed by the appellant challenging the order dt.24.01.2020 passed in Interlocutory Application No.1490 of 2019 in Original Suit No.781 of 2019 on the file of III Additional Chief Judge, City Civil Court, Hyderabad.

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

(3.) The said suit was filed by appellant for specific performance of a registered Agreement of Sale dt.28.09.2011 in respect of 'A' Schedule property, and an oral Agreement of Sale dt.10.10.2014 in respect of 'B' Schedule property.