K LAKSHMI Vs. V RAM MOHAN

JUDGEMENT

(1.) Since these matters are between the same parties and arise out of the same suit, they are therefore being disposed of by this Common Order.

(2.) The petitioner in the Civil Revision Petition and the appellant in the Civil Miscellaneous Appeal is defendant in O.S.No.1442 of 2014 on the file of the XVI Additional District and Sessions Judge-cumXVI Additional Metropolitan Sessions Judge-cum-Judge, Family Court-III, Ranga Reddy District, Malkajgiri.

(3.) The said suit was filed by respondent against petitioner / appellant for specific performance of an agreement of sale allegedly executed by petitioner / appellant in favour of respondent on 08.03.2014.