Y VIJAYALAKSHMI Vs. ASHISH AGARWAL
LAWS(TLNG)-2019-8-89
HIGH COURT OF TELANGANA
Decided on August 01,2019

Y Vijayalakshmi Appellant
VERSUS
Ashish Agarwal Respondents

JUDGEMENT

M.S.RAMACHANDRA RAO,J. - (1.) This Revision is filed by the petitioners assailing Order dt.11.12.2018 in I.A.No.854 of 2018 in O.S.No.465 of 2018 of the XXVI-Additional Chief Judge, City Civil Court, Hyderabad.
(2.) Petitioners are defendants in the said suit.
(3.) The respondents filed the said suit against the petitioners for specific performance of an agreement of sale dt.31.03.2018 allegedly executed by the petitioners in favour of respondents for sale of an apartment No.401 on 4th floor in B-Block of "YRS Residency" at Barkatpura in Hyderabad (the suit schedule property).;


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