LAWS(MAD)-2011-10-63

R RADHAKRISHNAN Vs. G EKAMBARAM

Decided On October 12, 2011
R.RADHAKRISHNAN Appellant
V/S
G.EKAMBARAM Respondents

JUDGEMENT

(1.) Appeal filed under Sec.96 of the Central Procedure Code against the judgment and decree made in O.S.No.482 of 2004 dated 03.08.2006 on the file of the learned Addtiional District Judge Fast Track Court No.I, Chengalpattu

(2.) The plaintiffs are the appellants. The suit was filed for Specific performance of an alleged sale agreement dated 13.8.1995. The brief facts are as follows:

(3.) The 1st respondent is the father and the respondents 2 and 3 are the sons. They inherited the suit property under a partition deed dated 17.9.1985. There are three schedules of property and each entitled to 36 cents. The 1st respondent entered into an agreement of sale with the appellants on 13.8.1995 including the properties of respondents 2 and 3 who were minors.