CHINNARAJU Vs. S BHASKARAN

JUDGEMENT

(1.) Defendants 1 to 6 are the appellants. The plaintiff and defendants 7 and 8 are the respondents. The plaintiff filed the suit originally seeking the relief of permanent injunction and later, amended the plaint seeking the relief of specific performance. The suit was decreed, granting the relief of permanent injunction. The defendants were directed to execute the sale deed within a period of two months. The appeal preferred by the defendants was dismissed. As against the dismissal of the first appeal, the defendants have preferred this second appeal.

(2.) Brief facts:

(3.) The claim of the plaintiff was resisted by the defendants on the following grounds: