SATHYAN Vs. RAVI

JUDGEMENT

(1.) The petitioners are the defendants and the respondent is the plaintiff in the suit O.S.No.6/2014 on the file of the Sub Court, Thodupuzha.

(2.) The suit was instituted for granting a decree for specific performance of an agreement dated 30.05.2013 alleged to have been executed by the plaintiff and the defendants for sale of the plaint schedule property and in the alternative, for realisation of the amount of Rs.2,00,000/- allegedly given by the plaintiff to the defendants as advance towards sale consideration.

(3.) The suit came up for trial in the special list on 15.02.2016. On that day, Ext.P2 application was filed by the counsel for the plaintiff seeking adjournment of the trial of the suit on the ground that the plaintiff was not well. The trial court dismissed Ext.P2 application and consequently dismissed the suit also for default.