- (1.) The plaintiff, the appellant herein, has filed this appeal against the judgment of reversal passed by the Single Judge of the High Court of Andhra Pradesh in Second Appeal No. 282 of 1989 dated 21.08.1998.
(2.) Shortly stated the facts are: The respondent defendants, the landowners, entered into an agreement of sale dated 7.08.1977 to sell 8.31 acres of land to the appellant plaintiff for a total consideration of Rs. 10,795.00 out of which Rs. 1500.00 were paid at the time of the execution of the agreement of sale and the balance amount of consideration of Rs. 9295.00 was to be paid at the time of execution of sale deed. The appellant was put in possession of the suit land in part performance of the agreement u/s. 53-A of the Transfer of Property Act at the time of execution of the agreement of sale. It seems some dispute arose between the parties and ultimately the sale deed was not executed. The proposed vendee i.e. the appellant filed a suit for permanent injunction restraining the defendant-respondents herein from interfering with his possession and enjoyment of the suit property.
(3.) The trial court found the appellant to be in possession and accordingly granted a decree injuncting the respondents from interfering with the possession of the appellant. The trial court further directed that the appellant be not dispossessed except in accordance with law. Being aggrieved, the respondents filed the appeal. The first appellate court upheld the findings recorded by the trial court and dismissed the appeal.;