R VIJAYABALAN Vs. D JAYAKUMARI

JUDGEMENT

(1.) R. Vijayabalan, the appellant herein is the defendant in the suit.

(2.) D. Jayakumari and R. Nallathambi, the respondents herein filed the suit against the defendant for rectifying the description of the property in the suit agreement and to order specific performance by directing the defendant to execute the sale deed in respect of the suit property in favour of the plaintiffs after receiving the balance sale consideration and to deliver possession of the suit property to the plaintiffs. The suit was decreed as prayed for. Aggrieved by the same the defendant has filed this first appeal before this Court.

(3.) ON a scrutiny of the evidence, oral and documentary the trial court upheld the case put forward by the plaintiffs and rejected the case of the defendant and decreed the suit by granting the reliefs sought for in favour of the plaintiffs.