NAACHIARAMMAL Vs. JAINULBHURHANIYA BANU

JUDGEMENT

(1.) THE present Civil Revision Petition is filed praying to call for the records in connection with O.S.No.6 of 2012 on the file of District Court, Ramanathapuram and to strike off the same.

(2.) THE petitioners are the defendants in O.S.No.6 of 2012 on the file of the District Court, Ramanathapuram. The respondents have filed a suit for specific performance against the petitioners.

(3.) THE learned counsel for the petitioners would submit that in as much as the time stipulated in the sale agreement is three months from 31.01.2008 for execution of sale by the petitioners, period of three months was already over and on the date of filing of suit, the suit was barred by limitation under Article 54 of the Limitation Act.