BARBARA PLACID Vs. A.LAXMI PRASANNA

JUDGEMENT

(1.) The present appeal has been filed by the defendant challenging the judgment and decree in OS.No.299 of 2006 on the file of the Principal District Judge Ranga Reddy District L.B.Nagar, dt.13/4/2010.

(2.) The parties shall hereinafter be referred to as per their array in the suit for brevity and better understanding of the case.

(3.) The brief facts of the case are that, admittedly, the defendant is the owner of the property bearing H.No.6/2/107 in Plot No.16 admeasuring 216 sq. yards situated in Sy.No.119 of Sobhana Colony, Balanagar, Ranga Reddy District (hereinafter referred to as 'suit schedule property') and that an agreement of sale dt.28/11/2005 was entered into between the plaintiff and defendant for the sale of the suit schedule property by fixing the total sale consideration of Rs.19,50,000.00.