S. RAYAPPAN Vs. LAKSHMAMMA

JUDGEMENT

(1.) The subject matter of these two appeals is common and the contesting parties in these two appeals are also common, and therefore, the appeals are heard together and disposed of by this common judgment, with the consent of the learned Counsels appearing for the parties.

(2.) Suit in O.S.No.1176/1996 was filed by S.Rayappan seeking the relief of specific performance of the agreement for sale dtd. 16/1/1982 said to have been executed in his favour in respect of the suit schedule property by defendant nos.1 & 2 in the suit, and to cancel the registered sale deed dtd. 2/4/1994 said to have been executed by defendant nos.1 & 2 in favour of defendant no.3 in the suit.

(3.) The Trial Court vide the judgment and decree dtd. 9/9/2003 has dismissed the suit in O.S.No.1176/1996, and aggrieved by the same, the plaintiff in the said suit viz., S.Rayappan, is before this Court in RFA.No.410/2004.