A. SOMASUNDARAM Vs. R. BALAGANESAN

JUDGEMENT

(1.) THE Civil Revision Petition has been filed seeking a direction to number the unnumbered O.S.No.... of 2013, pending on the file of the learned Principal District Judge, Tuticorin.

(2.) HEARD the learned Counsel for the revision petitioner.

(3.) HE would also hasten to add that as per the provision of Section 16(c) of the Specific Relief Act, the deposit of the remaining part of the sale consideration is not a sine quo non for seeking specific performance and hence, the lower Court was not justified in issuing such direction.