RAJARAM Vs. KRISHNAMMAL

JUDGEMENT

(1.) The appellant is the plaintiff in O.S.No.321 of 2004 on the file of the Principal District Munsif, Villupuram. He filed the suit for specific performance of contract or in the alternative to direct the respondents/defendants to pay the advance amount of Rs.31,000.00 together with interest @ 12% per annum and for costs.

(2.) For the sake of convenience, the parties are referred to as per their ranking in the trial court and in appropriate places, their rank in the present appeal would also be indicated.

(3.) The case of the plaintiff in nutshell is as follows: