T.P.PONNUSAMY Vs. R.DEVARAJ

JUDGEMENT

(1.) The unsuccessful defendant in a suit for specific performance is the appellant. The respondent filed a suit for specific performance of agreement of sale dtd. 28/8/2011 along with extension agreement dtd. 29/6/2012 with alternative prayer for return of advance amount in O.S.No.44 of 2013, on the file of the III Additional District and Sessions Judge, Coimbatore. The suit was decreed by the trial Court granting the main relief of specific performance of the agreement and aggrieved by the same, the defendant has filed this appeal.

(2.) PLAINT AVERMENTS:

(3.) AVERMENTS OF THE DEFENDANT IN THE WRITTEN STATEMENT: