V.MANOHAR KUMAR Vs. T.SAIRAM

JUDGEMENT

(1.) Heard Sri Peddapally Sai Kiran, learned counsel for the appellants/defendant Nos.2 and 3 and Sri B. Nalin Kumar, learned counsel for respondent No.1/plaintiff.

(2.) This is an appeal preferred by the appellants/defendant Nos.2 and 3 aggrieved by the judgment and decree of the learned Judge, Family Court-cum-VII Additional District Judge, Medak at Sangareddy (for short 'the learned Judge'), dtd. 19/9/2019 in O.S.No.55 of 2011, whereby, the suit filed for directing the appellants and respondent Nos.3 to 5 to execute registered sale deed in favour of respondent No.1/plaintiff in respect of the property i.e. Plots bearing Nos.165 and 166 admeasuring an area of 366 sq.yds. in Sy.Nos.249 and 250 situated at Isnapur Village, Patancheru Mandal, Medak District (for short 'the suit schedule property' has been decreed.

(3.) For the sake of convenience, the parties in this appeal are referred to as they are arrayed in O.S.No.55 of 2011.