JANAKI AMMAL Vs. PREMCHAND

JUDGEMENT

(1.) The 1st, 4th, 6thto 11th defendants in O.S. No. 81 of 1996 on the file of the District Munsif Court, Chenglapet (originally O.S. No. 47 of 1987 on the file of Sub Court, Chengalpet) are the appellants.

(2.) The suit in O.S. No. 47 of 1987, subsequently on transfer to the District Munsif Court, renumbered as O.S. No. 81 of 1996 had been filed R. Premchand, the 1st respondent who died pending the second appeal, seeking specific performance of an agreement dtd. 30/9/1985, alleged to have been entered into with him by Govindaraja Naicker with respect to the suit schedule punja lands at Puducheri Village hamlet of Kattur Village, Guduvanchery, Chengalpet. The defendants in the suit were the legal heirs of Govindaraja Naicker. The 2nd defendant remained exparte. During the pendency of the suit, the 3rd defendant died and his legal representatives had been brought on record as 8th to 11th defendants.

(3.) By judgment dtd. 11/7/1997, the District Munsif, Chengalpet dismissed the suit with costs.