PERICHERLA PRAVEENA Vs. D.VIJAYALAKSHMI

JUDGEMENT

(1.) Aggrieved by the judgment and decree dtd. 6/2/2023 in O.S.No.522 of 2022 (hereinafter will be referred as 'impugned judgment') passed by the learned II Additional District Judge, Medchal - Malkajgiri at Medchal (hereinafter will be referred as 'trial Court'), the plaintiff No.2 preferred the present appeal to set aside the impugned judgment.

(2.) For the sake of convenience, the parties hereinafter are referred to as they are arrayed before the trial Court.

(3.) The brief facts of the case, which necessitated the appellant to file the present appeal is that, the plaintiff Nos.1 and 2 filed suit for specific performance in respect of suit schedule property against the defendant Nos.1 and 2. The averments of the plaint in brief are as under: