K.DAVID Vs. S. SRINIVAS

JUDGEMENT

(1.) This appeal is arising out of the judgment dtd. 14/8/2012 in A.S.No.105 of 2010 on the file of Principal District Judge, Ranga Reddy at L.B.Nagar, Hyderabad, confirming the judgment and decree dtd. 18/1/2010, passed in O.S.No.1369 of 2009 on the file of VIII Additional Senior Civil Judge, R.R.District.

(2.) For the sake of convenience, the parties are referred to as arrayed before the trial Court.

(3.) The appellant is the plaintiff. The appellant has filed the suit for cancellation of Agreement-cum-GPA, dtd. 4/12/2003 vide document bearing No.9090/03 and for perpetual injunction in respect of the plaint schedule property bearing Plot No.29, admeasuring 300 square yards, in Sy.No.52 of Bandlaguda Jagir village of Rajendranagar Mandal, R.R. District.