Mallavarapu Sekhar Babu vs Shaik Dariya Hussain
2022 Latest Caselaw 351 AP

      HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

               MAIN CASE No: S.A.No. 29 of 2022

                     PROCEEDING SHEET

SL.     DATE                           ORDER                             OFFICE
NO.                                                                       NOTE
01.   25.01.2022 MVR, J

                                  I.A.No.1 of 2022

                        Heard.
                        Delay in paying deficit court fee is
                  condoned.
                        I.A., is allowed.
                                                             ________
                                                              MVR, J

                                  I.A.No.2 of 2022

                        Heard.
                        Accepting     the   reasons     assigned    in
                  affidavit filed in support of the petition, which
                  are making out sufficient cause to condone the
                  delay, the I.A., is allowed. No costs.
                                                             ________
                                                              MVR, J

                                 S.A.No.29 of 2022

                        Heard Sri Kochiri Raja Shekar, learned
                  counsel for appellants.
                        Admit.

                        The    following    are   the      substantial
                  questions of law:
                        1. Whether the judgment of the Courts
                           below are correct in dismissing the
                           suit filed for specific performance of
                           registered agreement of sale (Ex.A.1)
                           when the respondent/ defendant

admitted its execution?

2. Whether the observation of the Court below is correct that the appellants/ plaintiffs failed to prove that they were always ready and willing to perform their part of contract, SL. DATE ORDER OFFICE NO. NOTE through the appellants/ plaintiffs got issued a legal notice (Ex.A.2) calling upon the respondent/ defendant to perform his part of obligation under Ex.A.1.

Notice to respondent.

List the matter during the last week of March, 2022.

________ MVR, J

Ks