NAVANEETHAKRISHNAN Vs. S A SUBRAMANIA RAJA

JUDGEMENT

(1.) Defendants 2 to 9 are the Appellants.

(2.) The Respondent/Plaintiff filed the suit for specific performance. The case of the Respondent/Plaintiff was that the property was owned by Defendants 1 to 3 and they agreed to sell the same to the Respondent/Plaintiff and an agreement of sale was also executed on 22.12.1997 and on that date itself, the Respondent/Plaintiff paid a sum of Rs. 30,000/= as advance and it was agreed that the sale has to be executed within six months time and the Respondent/Plaintiff was ever willing and ready to pay the balance sale consideration and the Appellants did not come forward to execute the sale deed and therefore, a notice was sent on 30.4.1998 to the Appellants and the Appellants sent a reply on 15.5.1998 with false allegations and Appellants 1 to 3 failed to receive balance sale consideration and execute the sale deed and hence, the suit was filed for specific performance.

(3.) Originally, the suit was filed against Defendants 1 to 3 and Defendants 4 to 9 were impleaded later. The first Defendant was the mother and the second Defendant and third Defendant are her sons and Defendants 4 to 9 are the children of Defendants 2 and 3.