R. NARAYANASWAMY Vs. A.V. NARAYANA SWAMY

JUDGEMENT

(1.) This appeal is by the defendant. The plaintiff respondent sued for specific performance of an agreement to sell the suit property. Demand made in the notice to receive the balance sale consideration amount and execute the sale deed having not been complied, suit was instituted, to pass decree for specific performance of the agreement to sell dated 31.07.2007.

(2.) The defendant filed written statement and raised several defences.

(3.) The Trial Court raised the following issues for trial: