K PENTAIAH MADIPOJU PENTAIAH Vs. MADUPOJU YADAIAH

JUDGEMENT

(1.) This Civil Revision Petition is filed by petitioner challenging the order dt.12.11.2018 passed in I.A.No.116 of 2018 in O.S.No.132 of 2008 on the file of Principal Junior Civil Judge, Ibrahimpatnam, Ranga Reddy District.

(2.) The petitioner herein is 2nd defendant in the above suit.

(3.) The respondent herein filed the said suit initially against petitioner's father, viz., Sri Pentaiah, for specific performance of an agreement-of-sale dt.06.11.1992, which later was reduced into an unregistered sale deed dt.30.05.2003, but had not been registered by the 1st defendant, Sri Pentaiah.