P.JAYACHANDRAN Vs. S.KUMAR

JUDGEMENT

(1.) The lis on hand is filed against the judgment and decree dated 16.09.2016 passed by the learned District Judge, District Court No.II, Kancheepuram in O.S.No.37 of 2013.

(2.) The appellant is the plaintiff in the suit. The suit was instituted by the appellant for the relief of specific performance.

(3.) The facts, in nutshell, to be considered in this appeal suit are that based on the suit Sale Agreement dated 03.06.2008 with regard to the suit property, the appellant/plaintiff averred that he paid substantial advance amount of Rs.12 lakhs and fulfilled his part of the contract.