T. SATYAVATHI Vs. VIJAYENDRA JAIN

JUDGEMENT

(1.) This Civil Revision Petition is filed under Article 227 of the Constitution of India, aggrieved by the order dtd. 26/8/2021 in IA No.220 of 2019 in OS No.267 of 2016 on the file of the learned VIII Additional District Judge, Ranga Reddy at L.B. Nagar.

(2.) This application in IA No.220 of 2019 was filed by the plaintiff under Order-12, Rule-6 read with Sec. 151 of the Civil Procedure Code, 1908 (for short 'CPC') to decree the suit in favour of the plaintiff directing the first defendant to refund the part sale consideration of Rs.50.00 lakhs.

(3.) For the sake of convenience, the parties are hereinafter referred to as plaintiff and defendants as arrayed in the original suit.