SADASIVAN Vs. REJI MON

JUDGEMENT

(1.) The suit for specific performance of an agreement for sale was decreed by the trial court. The defendants are in appeal.

(2.) Ext.A1 is the agreement dtd. 17/8/2003 which is sought to be specifically enforced. The extent of property is stated as 12.5 cents. The consideration fixed is Rs.25,000.00 per cent. An amount of Rs.1.00 lakh was paid as advance sale consideration. The period fixed for performance is three months.

(3.) The plaintiff alleges that, on measurement it is found that the property has an excess extent of one cent, and that the excess land is also liable to be conveyed on the basis of Ext.A1 agreement.