VONUGURI SRISAILAM Vs. ALLE RAVINDER

JUDGEMENT

(1.) This Appeal Suit is filed aggrieved by the judgment and decree in O.S.No.722 of 2006 dtd. 23/11/2010 passed by the III Additional District Judge, Ranga Reddy District at L.B.Nagar, wherein and whereby the suit filed by the defendant/plaintiff is decreed.

(2.) The appellant is the defendant in the trial Court. Suit for specific performance was filed by the respondent herein, who is the plaintiff in the trial Court.

(3.) For the sake of convenience, the parties hereinafter will be referred to as arrayed in the original suit before the trial Court.