MARUDAKKAL Vs. K PRAKASH

JUDGEMENT

(1.) Defendants 2 and 3, the legal heirs of the deceased 1st Defendant, are the Appellants, who filed this Second Appeal aggrieved over the decree and judgment dated 17.09.2001 passed by the learned II Additional District Judge, Coimbatore in A.S. No. 183 of 2000, whereby the decree and judgment dated 27.04.2000 passed by the learned I Additional Subordinate Judge, Coimbatore, in O.S. No. 1364 of 1992 were affirmed.

(2.) The Respondents herein filed the suit in O.S. No. 1364 of 1992 on the file of the I Additional Sub Court, Coimbatore, against the Defendant Kaliappa Gounder (deceased 1st Defendant) for specific performance of an agreement of sale dated 09.09.1991.

(3.) The case of the Plaintiffs, in brief, is as follows: