KURRA MURALI KRISHNA YADAV Vs. SRI LAKSHMI RAMA CO-OPERATIVE
LAWS(APH)-2022-3-23
HIGH COURT OF ANDHRA PRADESH
Decided on
March 03,2022
Kurra Murali Krishna Yadav
Appellant
VERSUS
Sri Lakshmi Rama Co-Operative
Respondents
Referred Judgements :-
DURGA PERIOD VS. DEEP CHAND [REFERRED TO]R C CHANDIOK VS. CHUNI LAL SABHARWAL [REFERRED TO]
BABU LAL VS. HAZARI LAL KISHORI LAL [REFERRED TO]
RAMESH SINGH VS. STATE OF HARYANA [REFERRED TO]
BIBI ZUBAIDA KHATOON VS. NABI HASSAN SAHEB [REFERRED TO]
B. VIJAYA BHARATHI VS. P. SAVITRI & ORS. [REFERRED TO]
ALI KHAN VS. SPECIAL DEPUTY COLLECTOR LAND ACQUISITION INDUSTRIES HYDERABAD [REFERRED TO]
VADDI GOVINDA RAJULU DIED VS. KASPA VENKATA RAMANAMURTHY [REFERRED TO]
VAGGU AGAMAIAH VS. SOUTH CENTRAL RAILWAY SECUNDERABAD [REFERRED TO]
K. RANGA PRASAD VARMA VS. KOTIKALAPUDI SITARAMA MURTHY [REFERRED TO]
JUDGEMENT
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(1.) Since all these civil revision petitions are essentially arising between the same parties, they are being disposed of by this common order.
(2.) Sri Lakshmi Rama Cooperative Building Society Limited (hereinafter referred to as the 'decree holder') had filed O.S.No.66 of 1984 and O.S.No.132 of 1984 against Sri Shaik Ismail (deceased) and his son Sri Abdul Mazid, (hereinafter referred to as 'Judgment Debtors 1 and 2) for specific performance of agreements of sale. Both these suits were disposed of on 19/8/1995, with certain directions, essentially decreeing the suit for specific performance.
(3.) The Judgment Debtors 1 and 2 filed A.S.No.2043 of 1995 against the judgment and decree in O.S.No.132 of 1984 and A.S.No.478 of 1996 against the judgment in O.S.No.66 of 1984. Both these appeals, filed before the erstwhile High Court of A.P., were dismissed on 3/6/2013. Appeals to the Hon'ble Supreme Court against these orders have also been dismissed.;
(2.) Sri Lakshmi Rama Cooperative Building Society Limited (hereinafter referred to as the 'decree holder') had filed O.S.No.66 of 1984 and O.S.No.132 of 1984 against Sri Shaik Ismail (deceased) and his son Sri Abdul Mazid, (hereinafter referred to as 'Judgment Debtors 1 and 2) for specific performance of agreements of sale. Both these suits were disposed of on 19/8/1995, with certain directions, essentially decreeing the suit for specific performance.
(3.) The Judgment Debtors 1 and 2 filed A.S.No.2043 of 1995 against the judgment and decree in O.S.No.132 of 1984 and A.S.No.478 of 1996 against the judgment in O.S.No.66 of 1984. Both these appeals, filed before the erstwhile High Court of A.P., were dismissed on 3/6/2013. Appeals to the Hon'ble Supreme Court against these orders have also been dismissed.;
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