MANJULA Vs. K.G. PRAMOD KUMAR

JUDGEMENT

(1.) This matter is listed for admission. Heard the learned counsel for the appellants and the learned counsel for the respondent.

(2.) This second appeal is filed against the concurrent finding of the First Appellate Court.

(3.) The factual matrix of the case of the plaintiff before the Trial Court while seeking the relief of specific performance based on the sale agreement dtd. 3/4/2000 is that, Sri C.V. Lokesh, husband of defendant No.1 and father of defendant Nos.2 and 3 along with their father have executed the said agreement of sale for sale consideration of Rs.2,55,000.00 and entire sale consideration has been paid on the very same day. Inspite of the plaintiff was always ready and willing to perform his part of contract, the defendants did not come forward to execute the sale deed and hence the plaintiff caused the issuance of legal notice and the defendants replied to the same and hence without any other alternative, the plaintiff filed a suit for specific performance.