LAWS(TLNG)-2026-6-10

G.GOWRAIAH Vs. KAVITHA SHANMUKHAM

Decided On June 12, 2026
G.Gowraiah Appellant
V/S
Kavitha Shanmukham Respondents

JUDGEMENT

(1.) Heard Ms.O.Ramaa Swetha, learned counsel representing Sri M.Prabhakar Rao, learned counsel for the appellant and Sri D.V.Sitarama Murthi, learned Senior Counsel representing Sri Sudarshan Malugari, learned counsel for respondent No.1 and perused the record.

(2.) This appeal, filed under Sec. 96 of the Code of Civil Procedure, 1908 (hereinafter referred to as 'CPC'), is directed against the judgment and decree dtd. 7/1/2020 passed by the learned Special Sessions Judge for Trial of Cases under SC/ST (POA) Act-cum-VII Additional District Judge, Ranga Reddy District, at L.B. Nagar (hereinafter referred to as 'the trial Court') in O.S.No.830 of 2015. By the said order, the trial Court partly decreed the Suit for specific performance filed by the respondent No.1/plaintiff.

(3.) The appellant is defendant No.6 in the Suit. The respondent No.1 is the plaintiff in the Suit.