A YAMEEN QURESHI, HYDERABAD Vs. S RAJESHWARI, HYDERABAD

JUDGEMENT

(1.) The 1st petitioner in both the Revisions is the plaintiff in O.S. No.1590 of 2012 on the file of VII Senior Civil Judge, City Civil Court, Hyderabad. The respondent in both the Revisions is the defendant in the said suit.

(2.) The said suit was filed by the 1st petitioner against the respondent for specific performance of contract basing on an agreement of sale dt.14.09.2010 and for delivery of possession of the plaint schedule property which is a double storied house bearing Municipal No.16-2-51/C, admeasuring 253.33 sq.yds., at Akbarbagh, Malakpet, Hyderabad.

(3.) There was a written statement filed in the above suit on behalf of the respondent, which the respondent denies was signed by her through an advocate N.S. Reddy, whom the respondent denied to have engaged as her counsel.