SHAIK GANNU SAIDULU Vs. GATTI SRINIVASA RAO

JUDGEMENT

(1.) The present appeal is filed by the defendant in the suit against the judgment and decree dated 01.12.2008 in O.S.No.107 of 2008 in the Court of the III Additional District Judge, Guntur.

(2.) The present appeal had been posted for hearing on 10.02.2020, 12.02.2020 and today i.e. 17.02.2020, for hearing. However, there is no representation for the respondent as such the matter is being disposed of on merits after hearing the appellant.

(3.) The parties are referred to as they are arrayed in the main suit. The plaintiff filed O.S.No.107 of 2008 for specific performance of an agreement of sale dated 05.01.2008 executed between the plaintiff and the defendant for purchase of 150 sq. Yards of land along with RCC building therein, in Municipal Door No.8-9-65, 66 in Guntur Municipal Corporation area and which is more closely described in the schedule to the plain and hereinafter referred to as "the suit property".