GUDUR MADHAVA REDDY Vs. BOBBALA RAJI REDDY

JUDGEMENT

(1.) Heard Sri Rakesh Sanghi, learned counsel for the appellants and Sri K.Jagadishwar Reddy, learned counsel for the respondent. Perused the record.

(2.) The above appeals are preferred aggrieved by the judgments and decrees of the learned Senior Civil Judge, Nalgonda in O.S.Nos.307of 2013 and 308 of 2013, dtd. 5/11/2018, whereby, two suits filed by the respondent/plaintiff seeking specific performance have been decreed, directing the appellants/defendants in the respective suits to receive the balance sale consideration and to execute registered sale deeds in favour of the respondent, failing which, the respondent is at liberty to follow due process of law for securing registered sale deeds.

(3.) The respondent/plaintiff filed O.S.Nos.307 and 308 of 2013 seeking specific performance with respect to land in Sy.No.41/UU, 51/UU, 52/EE and 53/U admeasuring Ac.4.00 guntas and land in Sy.No.40/U, 41/U, 52/E and 53/EE admeasuring Acs.4.00 guntas respectively situated at Gudur Village, Bibinagar Mandal, Nalgonda District. The above suits are filed by the respondent/plaintiff against two different appellants/defendants. Except the subject property, the rest of the facts are common. The evidence led is common and the judgments rendered are similar. Therefore, both the appeals are tagged together for common disposal.