P. THANGARAJ Vs. R. VELLIYANGIRI

JUDGEMENT

(1.) The appellants herein are the 2nd and 3rd defendants before the Trial Court. This appeal is against the judgment and decree passed by the Trial Court in the suit for specific performance.

(2.) For brevity, the parties are described as per their status and ranking as shown in the plaint.

(3.) On 20.07.2007, the plaintiffs issued notice to the defendants including the husband of the 4th defendant. The 2nd defendant, 4 th defendant and the husband of the 4 th defendant replied with untenable allegations. The 2 nd defendant is not a bonafide purchaser. His sale deed dated 12.06.2007 is a fictitious document. The plaintiffs are always ready and willing to perform their obligation. Hence, suit laid for the following relief:-