C. DHANALAKSHMI Vs. K. VISWANATHAN

JUDGEMENT

(1.) The fair order and decree dated 07.11.2020 passed by the learned III Additional District and Sessions Judge, Erode at Gobichettipalayam in I.A.No.2 of 2020 in O.S.No.44 of 2018, is under challenge in the present Civil Miscellaneous Appeal.

(2.) The defendants are the appellants and the plaintiffs are the respondents.

(3.) The respondents instituted a suit for a direction to execute the Sale Deed with regard to the suit property in favour of the plaintiffs without any encumbrance, receiving the balance sale consideration of Rs.35 lakhs. An alternate remedy is sought for to grant a decree against the defendants to refund the advance amount with interest at Rs.1,47,18,750/- and with subsequent interest at 9% on Rs.1,25,00,000/- from the date of suit till the date of payment and create a statutory charge over the suit property as security for proper repayment of the decree amount was also sought for in the suit.