P SIVAKUMAR Vs. PONNUSAMY

JUDGEMENT

(1.) THIS revision petition is listed today for admission and I heard the learned counsel for the petitioner.

(2.) THE petitioner herein has filed the suit in O.S. No. 186 of 2009 before the learned Principal District Judge, Erode for specific performance directing the defendants/respondents herein to execute sale deed in respect of the suit property in favour of the plaintiff on receipt of the balance sale consideration to be deposited into the Court, in default, the Court may execute the sale deed; put the plaintiff into possession of the suit property and for a consequential injunction restraining the defendants/respondents herein from alienating or encumbering the suit property till the disposal of the suit.

(3.) IN this connection, it is necessary to look into the provisions of Section 22E of the Legal Services Authorities Act, 1987 which reads as follows:-