NAMBOORI JANAKI RAMAIAH Vs. GURRAM HANUMANTHA RAO

JUDGEMENT

(1.) Since both the appeals arise out of same judgment, they are being disposed of by this common judgment.

(2.) Both these appeals assail the judgment and decree dtd. 18/7/2001 in O.S.No.6 of 1993 on the file of the Senior Civil Judge at Khammam, whereunder and whereby the suit filed by the plaintiff, who is the appellant in A.S.No.2429 of 2001, was partly decreed rejecting specific performance and directed the defendant, who is the appellant in A.S.No.2361 of 2001, to refund a sum of Rs.1,60,000.00 received by him as part sale consideration with interest 18% per annum.

(3.) For the sake of convenience, the parties hereinafter are referred to as they are arrayed in the said suit.