LAWS(TLNG)-2021-7-182

ANURADHA GUPTA Vs. K. SRINIVAS RAO

Decided On July 27, 2021
Anuradha Gupta Appellant
V/S
K. Srinivas Rao Respondents

JUDGEMENT

(1.) The applicant in the above application and the Contempt Case is the plaintiff in O.S.No.59 of 2007 on the file of XI Additional Chief Judge, City Civil Court, Hyderabad.

(2.) She had filed the said suit for specific performance, mandatory and prohibitory injunctions, damages and costs against the defendants / respondents in the above Interlocutory Application.

(3.) She succeeded in the suit and a decree for specific performance with costs was passed on 12.09.2016 in her favour against the respondents.