GANDHI AJITH Vs. GODAVARTHI NAGESWARA RAO

JUDGEMENT

(1.) Heard Mr. Kadaru Prabhakar Rao, learned counsel for the petitioner and Mr. Madiraju Prabhakar Rao, learned counsel for respondent No.1 and 2. According to learned counsel for the petitioner, respondent No.3 is not necessary party to the present revision.

(2.) This revision is filed under Article - 227 of the Constitution of India challenging the order dtd. 6/6/2023 in I.A. No.1 of 2023 in O.S. No.8 of 2018 passed by I Additional District Judge, Khammam, dismissing the petition filed under Order - I, Rule 10 (2) of C.P.C.

(3.) Respondent Nos.1 and 2 herein - Plaintiffs filed a suit vide O.S. No.8 of 2018 against respondent No.3 - defendant for specific performance of contract based on the agreement of sale dtd. 19/5/2016 in respect of suit schedule property bearing Municipal House No.4-8-4 Part, 4-8-4/1/2 Part and 4-8-4/1/2A part along with its place measuring 2705 square yards with constructed area of RCC roof measuring 7504.83 square feet and GI sheet roof measuring to an extent of 194.92 square feet vide plot Nos.4 Part, 5 and 6 in and out of Survey No.218 of Prakashnagar, Khammam Municipal Corporation, Khammam City and District.