C.SATYANARAYANA Vs. S.RAMULU

JUDGEMENT

(1.) The present appeal has been filed by the appellants/ plaintiffs against the judgment and decree dtd. 22/7/2003 passed in O.S.No.118 of 1995 on the file of the Principal Senior Civil Judge, R.R.District at NTR Nagar, Hyderabad, whereby the suit filed by the appellants/plaintiffs was dismissed and the counter-claim of the defendant for ejectment of the plaintiff over the suit schedule property was decreed.

(2.) The parties hereinafter shall be referred to as arrayed in the original suit, for the sake of brevity and better understanding of the case.

(3.) The instant suit is filed by the plaintiff for specific performance of the agreement of sale, dtd. 14/10/1991, along with the perpetual injunction in respect of the house bearing No.3- 13/111B, admeasuring an extent of 367 square yards, situated at Srinivasnagar Colony, Ramanthapur, Ranga Reddy District, (hereinafter referred to as 'suit schedule property').