SASR INFRASTRUCTURE PRIVATE LIMITED Vs. SURABHI SATHISH

JUDGEMENT

(1.) This appeal is filed against the order dt.10.03.2021 passed in Interlocutory Application No.365 of 2020 in Original Suit No.58 of 2020 on the file of Special Judge for Trial of Offences under Schedule Tribe and Schedule Caste (Prevention of Atrocities) Act, 1989 - cum - V Additional District and Sessions Judge, Medchal, at Sanga Reddy.

(2.) The appellant herein is 1st defendant in the above suit.

(3.) The 1st respondent / plaintiff filed the said suit for specific performance of an Agreement of Sale dt.29.07.2009 executed by appellant in his favour agreeing to sell ten apartments in a complex, viz., Sri Ayappa Sai Ram Residency IV, as described in the plaint Schedule.