MOHANLAL MOHAN PAHELWAN Vs. JAI PRAKASH TOTLA

JUDGEMENT

(1.) These second appeals are filed by the appellant-respondent-defendant No.2 aggrieved by the common judgment and decree dtd. 22/2/2012 passed in A.S.Nos.204 and 206 of 2008 on the file of the IX Additional District and Sessions Judge (F.T.C.), Ranga Reddy at L.B. Nagar in allowing the appeals filed by the respondent No.1-plaintiff by setting aside the common judgment and decree dtd. 30/6/2008 passed in O.S.Nos.998 and 941 of 2001 on the file of the V Additional Senior Civil Judge (FTC), Ranga Reddy District.

(2.) The respondent No.1-plaintiff filed O.S.No.998 of 2001 for specific performance of agreement of sale dtd. 27/10/1996 in respect of Ac.0-37 gts. in Sy.No.64, Ac.1-00 gts. in Sy.No.392, Ac.1-38 gts. in Sy. No.393, in all admeasuring Ac.3-35 gts. situated at Narkoda Village, Shamshabad Mandal, Ranga Reddy District and filed O.S. No.941 of 2001 for perpetual injunction restraining the defendants or any other person acting on behalf of the defendants from interference with his possession over the suit schedule property.

(3.) The parties are hereinafter referred as arrayed before the trial court.O.S.No.998 of 2001: