THOTLA KUMAR Vs. CHINTHALATHADEM RAJESHWARI

JUDGEMENT

(1.) Heard the learned counsel for the appellant and Sri V.Ravi Kumar, learned counsel for the respondent.

(2.) This appeal is filed challenging the order dt.11-09-2017 in I.A.No.467 of 2017 in O.S.No.63 of 2017 of the Principal Senior Civil Judge, Karimnagar.

(3.) Appellant is the plaintiff in the suit. He filed the suit for specific performance of agreement of sale allegedly executed by the respondent on 30-12-2016. He claimed to have paid a sum of Rs.10.00 lakhs at the time of execution of agreement of sale. He contended that though he was willing to buy the property by paying the balance consideration, the respondent has declined to execute registered sale deed.