PADMA NEELAYYAGARI Vs. KOSETTI SRINIVAS

JUDGEMENT

(1.) These Revisions arise between the same parties out of the same suit and so they are being disposed of by this common order.

(2.) Petitioners in both the revisions are third parties to the suit O.S.No.292 of 2010 on the file of the XXVI Additional Chief Judge, City Civil Court, Hyderabad.

(3.) The said suit was filed by respondents 1 and 2 against the 3rd respondent for specific performance of an Agreement of Sale dated 18.01.2010 in respect of suit schedule property.