PRABAKARAN Vs. GEETHA

JUDGEMENT

(1.) The defendant is the appellant in this Second Appeal.

(2.) The respondent/plaintiff filed a suit for specific performance based on the agreement of sale dtd. 18/5/2007.

(3.) The case of the plaintiff is that the defendant is the owner of the suit property and she entered into an agreement of sale with the defendant on 18/5/2007. A sum of Rs.60,000.00 was fixed as the sale consideration and the plaintiff paid an advance amount of Rs.50,000.00 on the date of the agreement. The further case of the plaintiff is that the balance sale consideration of Rs.10,000.00 must be paid to the defendant within a period of 2 years and on receipt of the same, the defendant has to execute a sale deed in favour of the plaintiff.