N ALIVELA Vs. K SRINIVAS

JUDGEMENT

(1.) Heard both sides.

(2.) Since these two Revisions arise between the same parties out of the same suit, they are being disposed of by this Common order.

(3.) The petitioner in both these Revisions is the Judgment-Debtor in O.S.No.307 of 2009 filed by respondent for specific performance of an agreement of sale.