P SELVAKUMAR Vs. A R DHINAKARAN

JUDGEMENT

(1.) The plaintiff has filed the present suit for specific performance directiing to the defendant to execute a sale deed in favour of the plaintiff with respect to the house and ground bearing New No.2/47, part of Old Door No.47, Anandavelu Mudali Street, Perambur, Chennai 11 comprised in R.S.No.434/59 with a land area of 2853 sq.ft and to deliver vacant possession of the schedule mentioned property, for permanent injunction restraining the defendant, his men, servants and agents in any way alienating the schedule mentioned property in favour of any third parties and for the cost of the suit.

(2.) Plaint averments, in brief, are as follows:-

(3.) The suit was resisted by the defendant by filing a written statement containing the following contentions:-