V RADHAKRISHNAN Vs. JAGANNATHAN

JUDGEMENT

(1.) V. Radhakrishnan, the plaintiff is the appellant herein. He filed the suit against the defendants/respondents seeking for a decree for specific performance of the contract directing the defendants to execute the sale deed in respect of suit items 1 to 11 and alternatively seeking decree for Rs. 1,19,340.00 aginst the defendants with a charge over the suit properties.

(2.) The trial Court though passed a decree for specific performance in respect of items 1 to 3 and 6 to 11 directed the defendants to pay Rs. 33,200/- as compensation in respect of items 4 and 5 of the suit properties. Having aggrieved over this judgment and decree in respect of items 4 and 5 rejecting the prayer for specific performance for these items, the plaintiff has presented this first appeal before this Court.

(3.) The plaintiff's case is as follows :-