KRISHNAVENI Vs. M.A. SHAGUL HAMEED

JUDGEMENT

(1.) Leave granted.

(2.) Heard Mr. B. Balaji, learned counsel appearing for the appellant. Also heard Mr. G. Sivabalamurugan, learned counsel appearing for the respondents.

(3.) The appellant, was a minor (16+ years) at the time when the sale agreement dtd. 3/9/2007 (Annexure P-1) was executed with the respondents. Under the said agreement, the minor had agreed to purchase some immovable property. The sellers were given advance for the purchase of the property, as can be seen from the recital in the sale agreement.