K S GEETHA Vs. STANLEYBUCK

JUDGEMENT

(1.) PLAINTIFF in O.S. No.1545 of 1999 on the file of First Additional Subordinate Court, Coimbatore is the petitioner herein. The above revision has been preferred against the order allowing I.A. No.1094 of 2000, petition filed underO.7, Rule 11 read with Sec.151 of Code of Civil Procedure rejecting the plaint.

(2.) PETITIONER as plaintiff filed the above suit against the respondents herein on the file of Subordinate Court, Coimbatore praying the Court to grant a decree for specific performance of the contract dated 5.6.1995 and directing the respondents herein to execute the sale deed on receiving the consideration as detailed in the plaint and free of all encumbrances in respect of an extent of 9 acres of lands after adjusting the amount of Rs.21,92,000 paid as advance either to the plaintiff or her nominees and if they commit default to have the sale deed executed and registered by the Court at the cost of the plaintiff at the first instance to be recoverable from the respondents/defendants or in the alternative, directing the respondents/defendants to pay a sum of Rs.21,92,000 to the plaintiff with interest at 24% per annum from the date of the suit till the date of realisation.

(3.) THE learned Subordinate Judge by an order dated 27.7.2001 allowed the said application. Being aggrieved by the said order, the present revision petition has been filed.