ANNAMMA CHANDAPILLAI Vs. ANIL

JUDGEMENT

(1.) The plaintiff in the original suits is before us in both the appeals. The appellant filed the original suit (O.S. No. 17 of 2006) for specific performance of an agreement entered into between her and the respondent for sale of the plaint schedule property.

(2.) In R.F.A No. 42 of 2010, the appellant challenges the impugned judgment and decree of the court below in O.S. No. 17 of 2006 as the decree is confined only to the extent of allowing her to realise an amount of Rs. 10 lakhs with interest at the rate of 6% per annum from the respondent and his assets, which the respondent has received from her in terms of the agreement for sale.

(3.) R.F.A. No. 881 of 2011 is directed against the judgment and decree in O.S. No. 101 of 2006 filed by the appellant against the respondent for a permanent prohibitory injunction restraining the respondent against the alienation of the suit property at the time when the period for performance of the agreement was yet to be over.