ROCK WOOD STEEL Vs. GOVINDAN SATYA SAI

JUDGEMENT

(1.) Heard learned counsel Sri Sk.Ahmed Shareef for the petitioners in all the revision petitions, the learned counsel Sri R.A.Achuthanand for respondents 1 and 2 in CRP No.866 of 2023, learned counsel Sri Vivek Jain for the respondent no.1 in CRP No.869 and for respondents 1 and 2 in CRP No.913 of 2023 and the learned counsel Sri Dharmesh D.K.Jaiswal for respondent No.1 in CRP No.874 of 2013.

(2.) The parties herein are referred to as arrayed in the suits.

(3.) O.S.Nos.83, 81, 112 and 80 of 2015 are filed by the prospective purchasers of individual apartments in Apartment building called as 'Casa Rosa'. The 1st defendant in all the suits is the Developer of the property bearing Municipal No.6/1/289, Road No.5, Padmarao Nagar, Main Road, Secunderabad. The plaintiffs have instituted the above suits praying to grant decree of specific performance of the agreements of sale by directing the defendants to execute registered sale deeds in favour of the plaintiffs in respect of the suit schedule apartments. Though appearance was entered by the 1st defendant, he did not file the written statements and the 1st defendant was set ex parte. Trial was conducted and after hearing the arguments of parties appearing before the trial Court, learned trial Judge reserved the suits for judgments by fixing the date of delivery of judgments as 28/6/2023.