THEERTHALA VEERAIAH Vs. THOTA SURYANARAYANA

JUDGEMENT

(1.) These three Revisions arise between the same parties out of the same suit. So, they are being decided by this common order.

(2.) Petitioner in all these Revisions is the plaintiff.

(3.) The said suit was filed against the 1st respondent and another for specific performance of an Agreement of Sale dt.20.10.2010 where under he alleged that the 1st respondent agreed to sell his property to him for Rs.38,00,000/- per acre. According to the petitioner, part consideration of Rs.5,00,000/- was paid and subsequently a sum of Rs.2,00,000/- was paid, and when the 1st respondent did not receive the balance consideration, he had to file the suit.