RANI Vs. V. SIVARAJ

JUDGEMENT

(1.) This Civil Revision Petition has been filed by the petitioners, who are the defendants in the suit, aggrieved by the order dated 18.09.2019 in LA. No.1of 2019 in O.S. No.75 of 2007 passed by the Trial Court under Section 152 of the Code of Civil Procedure (for brevity "CPC"), whereby, the Trial Court has amended the decree.

(2.) The respondent, who is the plaintiff in the suit in O.S. No.75 of 2007, has sought for a specific performance of an agreement of sale, dated 20.11.2006 against the petitioners/defendants. He had sought for the following reliefs in the suit O.S. No.75 of 2007:

(3.) The Trial Court has passed an ex parte decree in favour of the respondent/plaintiff on 21.01.2008. The operative portion of the judgment, dated 21.01.2008 reads as follows :