(1.) The Appeal arises out of an order dtd. 30/10/2023 passed by the IX Additional District Judge, Ranga Reddy District, at L.B. Nagar in I.A.No.162 of 2024 in O.S.No.414 of 2023.
(2.) By the impugned order, the Trial Court allowed the interlocutory application filed by the respondent Nos.1- 5/defendant Nos.2-6 (I.A.No.162 of 2024) for rejection of plaint in the Suit filed by the appellant/plaintiff (O.S.No.414 of 2023).
(3.) The Trial Court was of the view that the plaint was liable to be rejected on the ground that the plaint lacked pleadings as to the maintainability of the relief for directing the defendant Nos.2-6 (the respondent Nos.1-5 in the first Appeal) to execute a registered Sale Deed in favour of the plaintiff. The Trial Court was also of the view that there was no pleadingfor justifying specific performance of Agreement of Sale.
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