MIRZA AHMED BAIG Vs. PAVUSHETTY SRINIVAS

JUDGEMENT

(1.) This appeal is filed by the appellant-defendant aggrieved by the judgment and decree passed in O.S.No.157 of 2015, dtd. 23/10/2019 by the I Additional District and Sessions Judge, Warangal.

(2.) The respondent-plaintiff has filed suit under Sec. 26 r/w Order 7 Rule 1 of Civil Procedure Code, 1908 and under Ss. 36 and 38 of Specific Relief Act against the appellant-defendant with a prayer to direct the defendant to register the suit schedule property in his favour (respondent-plaintiff), in alternative the defendant (appellant herein) is directed to repay the amount of Rs.23,70,333.00 (Rupees Twenty Three Lakhs Seventy Thousand and Three Hundred and Thirty Three only) and to award costs of the suit.

(3.) ***