C.Satyanarayana, Died Per Lrs vs S. Ramuludied Per Lrs Rr 2 To 5
2022 Latest Caselaw 5982 Tel

          HONOURABLE SMT. JUSTICE P. SREE SUDHA

                   Appeal Suit No.2290 of 2003

JUDGMENT:

Both the counsels are present.

2. O.S.No.118 of 1995 is filed for Specific performance and

Perpectual Injunction regarding house bearing No.3-13/111B

admeasuring an extent of 367 Sq. Yds situated at Srinivasnagar

Colony, Ramanthapur, Rangareddy District, in which the

defendant filed counter claim contending that the document relied

upon the plaintiff is not agreement of sale and it is only money

bond. The Trial Court after considering the evidence on both sides

of arguments dismissed Specific performance and decree counter

claim of the defendant with costs.

3. This appeal is preferred only against the order of the Trial

Court regarding the dismissal of the suit for specific performance,

but not against counter claim as such.

4. Learned counsel for the respondents contended that the

appeal is not maintainable considering the argument of the learned counsel for appellant, as admittedly, no appeal lies preferred

against the counter claim.

5. This court finds true and reasonable to dismiss the appeal.

6. In view of the above, the appeal is dismissed.

7. As a sequel, miscellaneous applications pending, if any, shall

stand closed.

____________________________ JUSTICE P. SREE SUDHA Date: 17.11.2022 prat/sus HONOURABLE SMT. JUSTICE P. SREE SUDHA

Appeal Suit No.2290 of 2003

Date:17.11.2022.

prat/sus 09-06-2022

ISL HONOURABLE SMT. JUSTICE P. SREE SUDHA CIVIL REVISION PETITION No. 2139 OF 2021

RESULT: DISMISSED. NO COSTS Circulation No.

Date: 09-06-2022

Court Master : ISL