K. VIJAYALAKSHMI Vs. A.PRAKASH

JUDGEMENT

(1.) The order challenged in this Revision is one granting leave to the plaintiff to reserve liberty to sue for the relief of recovery of money at a subsequent point of time on the same cause of action.

(2.) The facts that led to the filing of the present suit and the application for leave are as follows:

(3.) The learned Trial Judge considering the nature of the agreement held that only after measuring the property and ascertaining the extent, the plaintiff would be able to crystallise the consideration or the money that would be due to him under the Consent Deed. Therefore, the learned Trial Judge allowed the application.