SRI VENKATESHWARA DEVELOPERS Vs. AREPALLY JEEVAN RAO

JUDGEMENT

(1.) If an error emanate from non-adherence of the procedure (or the rule), the life of the litigation will become complex. While passing orders, lower judiciary should take a note that their application of judicious mind at the right time, in a right way, will ease the load on higher judiciary. The present case is a class example. PART - 'A'

(2.) Heard Sri Naresh Reddy Chinnolla, learned counsel for the petitioner.

(3.) The petitioner herein had filed a suit for specific performance of contract of sale and for possession. The suit schedule property is land admeasuring Acs.02-16 guntas in Sy.No.114 (after mutation in the name of the defendant, it is separately identified as Sy.No.114/A, in Revenue records and after introduction of Dharani Portal by the Government of Telangana State, the suit land is again identified by separate survey number as Sy.No.114/A7), situated at Kadthal Revenue Village Shivar, Soan Mandal, Nirmal District.