JAYASUNDARI Vs. SATHIYA

JUDGEMENT

(1.) The revision has been filed by a third party against the order of the Trial Court dismissing the petition filed by her under Order I Rule 10(2) of CPC to implead herself as one of the defendants in O.S.No.111 of 2013.

(2.) The suit in O.S. No.111 of 2013 had been filed by the first respondent/plaintiff against the second respondent/defendant for specific performance pursuant to the agreement of sale dtd. 6/12/2010 and to direct the second respondent defendant to execute the sale deed after receiving the balance sale consideration failing which the court to execute the sale deed in favour of the first respondent/plaintiff and for other reliefs.

(3.) In the plaint, the first respondent/plaintiff had contended that there had been an agreement of sale dtd. 6/12/2010 between her and the second respondent/defendant and since the second respondent/defendant had not come forward to execute the sale deed in terms of the said agreement of sale, the suit has been filed.