AVULA KRISHNAIAH Vs. BANOTH SHANKAR

JUDGEMENT

(1.) This appeal is filed by the appellant-defendant aggrieved by the judgment and decree passed in O.S.No.24 of 2013, dtd. 20/1/2020 by the Special Sessions Judge for Fast Tracking the Case Relating to Atrocities against Women-Cum-VIII Additional District and Sessions Judge at Khammam.

(2.) The respondent-plaintiff has filed suit for specific performance of contract under Order VII, Rule 1 r/w Sec. 26(1) of Civil Procedure Code, 1908 in respect of the plaint schedule property against the appellant-defendant.

(3.) The plaint is amended as per the orders in IA.No.3 of 2019 dtd. 2/12/2019. The amended prayer in the plaint is the same with that of the prayer (a) to (d), prayer (e) is added that is to direct the defendant (appellant herein) to refund an amount of Rs.3,00,000.00 (Rupees Three Lakhs only) with interest @ 24% per annum from the date of receipt of the amount till the date of payment.