SHANTHA BAI Vs. B JANARDHAN REDDY

JUDGEMENT

(1.) This Revision is filed assailing the order dt.14.08.2018 in I.A.No.2346 of 2017 in O.S.No.18 of 2005 of the Principal District Judge, Ranga Reddy at L.B.Nagar.

(2.) Petitioners are LRs of deceased-defendant in the above suit.

(3.) The respondent/plaintiff filed the said suit for specific performance of an Agreement of Sale dt.02.04.2003 allegedly executed by the deceased-defendant, who is mother of the petitioners, in favour of respondent agreeing to sell 2nd and 3rd floors of the plaint schedule property.