K. AMARNATH YADAV Vs. M MAHBOOB

JUDGEMENT

(1.) This revision is filed challenging the order dtd. 23/2/2017 in E.A.No.33 of 2016 in E.P.(SR).No.3027 of 2016 in O.S.No.19 of 2016 passed by the IX Additional Chief Judge, City Civil Court, Hyderabad.

(2.) The facts of the case, in brief, are as follows:

(3.) That the defendant shall execute the registered sale deed on payment of such amount on or before 15/7/2016 and handover the vacant possession.