MUDIREDDY SWARNALATHA Vs. ESCON INFRA

JUDGEMENT

(1.) This Appeal is preferred challenging the order dt.09.01.2020 in I.A.No.982 of 2019 in O.S.No.185 of 2019 of the V Additional District Judge at Bhongir.

(2.) The appellants are the defendants in the said suit.

(3.) The said suit had been filed by the respondent herein against the appellants for specific performance of an agreement of sale dt.01.01.2019 and for delivery of vacant and peaceful possession of the suit schedule property which is an extent of Acs.25.00 in Sy.Nos.689, 690 and 691 of Bhongir Village and Mandal, Nalgonda District.