P SWAROOPA RANI Vs. M HARI NARAYANA ALIAS HARI BABU

JUDGEMENT

(1.) Leave granted.

(2.) Appellant is the owner of a cinema theatre. An agreement of sale dated 28.03.2001 was entered into by and between the parties hereto in respect of the said property for a consideration of Rs. 64 lakhs. Respondent made part payment of Rs. 32,97,000/- of the said amount. A suit for specific performance of the contract was filed as no deed of sale was executed in terms of the said agreement dated 28.03.2001.

(3.) During hearing of the said suit, a receipt was filed showing payment of a sum of Rs. 4,03,000/- to the appellant herein. The said receipt was marked as Exhibit A.15. On the said basis, allegedly, possession of the theatre was obtained by the respondent. The learned Trial Judge, however, dismissed the said suit by an order dated 29.04.2006 inter alia opining: