RAMASAMY Vs. SUBRAMANI

JUDGEMENT

(1.) This Civil Revision Petition has been filed against the order, dated 10.11.2009, made in I.A.No.515 of 2009, in O.S.No.75 of 2009, on the file of the Subordinate Court, Tiruchengode.

(2.) The petitioner had filed the suit, in O.S.No.75 of 2009, praying for a decree for specific performance, directing the defendants 2 to 4 to execute and register the sale deed, in favour of the plaintiff, after receiving Rs.60,000/-, within the time stipulated by the Court and to direct the defendants 2 to 4 to deliver possession of the suit property to the plaintiff.

(3.) It had been stated that, on 10.3.1995, the plaintiff in the suit, the petitioner in the present Civil Revision Petition and the deceased first defendant, namely, Sengoda Gounder, and the second defendant, the son of Sengoda Gounder, had entered into an agreement of sale of the suit property, agreeing to sell the suit property for a sum of Rs.1,20,000/-. On the same day, the defendants had received a sum of Rs.60,000/-, as advance as a part payment of the sale consideration.