B.NARASIMHA REDDY Vs. T.SESHIKANTH REDDY

JUDGEMENT

(1.) The Appeal Suit arises out of a judgment dtd. 18/9/2015 passed by the Principal District Judge, Ranga Reddy District at L.B. Nagar in a Suit filed by the respondent Nos.1 and 2/plaintiffs for specific performance.

(2.) The respondent Nos.1 and 2/plaintiffs sought for a direction on the defendant Nos.1 and 2 (respondent No.3 and the appellant herein respectively) to execute a registered Sale Deed in respect of the suit schedule property in favour of the plaintiffs/respondent Nos.1 and 2 after receiving the balance sale consideration from the plaintiffs in terms of an Agreement of Sale dtd. 22/3/2006.

(3.) The Trial Court decreed the Suit by the impugned judgment and directed the plaintiffs to deposit the balance sale consideration within 45 days from the date of the judgment and the defendant Nos.1 and 2 to execute and register the Sale Deed in favour of the plaintiffs. The defendants were given the liberty to withdraw the amount of the balance sale consideration deposited before the Court. The impugned judgment further provided that the plaintiff would be entitled to execute the Sale Deed through the process of the Court and be put in vacant possession of the suit schedule property if the defendants failed to execute and register the Sale Deed after deposit of the balance sale consideration by the plaintiffs within the time specified.