U. MONISHA Vs. SOUTH INDIA SCHEDULED TRIBES

JUDGEMENT

(1.) A. The Appeals: By a Judgment dtd. 3/6/2019 the Learned IV-Additional District Judge, Ponneri, dismissed the suit in O.S.No.122 of 2017 filed by the appellants herein, praying for specific performance of the suit agreement dtd. 20/6/2011 directing the respondent/defendant to execute and register the sale deed in respect of B schedule properties and decreed the counter claim filed by the defendant, directing the plaintiff to pay a sum of Rs.31,80,000.00 (Rupees Thirty One Lakhs Eighty Thousand only) along with interest at the rate of 6% per annum, from the decree and till the date of realisation.

(2.) Aggrieved by the same, the appellants/plaintiffs have filed A.S.No.784 of 2019 as against the dismissal of their suit in O.S.No.122 of 2017 and A.S.No.785 of 2019 as against the decree passed in the counter claim in O.S.No.122 of 2017.

(3.) For the sake of convenience the parties U.Monisha and C.U.Prashanth, who are the appellants in this case and M/s.South India Scheduled Tribes Welfare Association, which is the respondent, in this case, are referred to as plaintiffs and defendant as per the array in the Original Suit itself.