B.CHANDRA REDDY Vs. R.PRATAP REDDY

JUDGEMENT

(1.) This appeal is filed against the Judgment and decree dtd. 24/12/2014 in O.S.No.4 of 2003 passed by the learned IV Additional District Judge, Ranga Reddy District at L.B.Nagar.

(2.) The suit vide O.S.No.4 of 2003 was filed by the appellant/plaintiff against respondents/defendants for Specific Performance of Agreement of sale and for Perpetual Injunction. The trial Court after considering the arguments of both sides dismissed the suit. Aggrieved by the said Judgment, plaintiff in the suit preferred the present appeal.

(3.) Heard both sides. Perused the record.