A. GANESAN Vs. M.M. PAULRAJ

JUDGEMENT

(1.) THE petitioner is the defendant in O.S.No.173 of 2009 on the file of the District Court, Nagercoil. The respondent is the plaintiff in the aforesaid suit in O.S.No.173 of 2009.

(2.) AN agreement dated 24.01.2008 was entered into between the petitioner and the respondent in relation to the sale of land measuring 21.41 cents at the rate of Rs.2,00,000.00 per cent and Rs.10,00,000.00 was paid as advance and the remaining amount shall be paid within 8 months. According to the petitioner, since the respondent failed to comply with the conditions of the agreement, the petitioner issued notice in September 2008 rescinding the agreement. Thereafter, the respondent herein filed O.S.No.173 of 2009 for specific performance of the contract.

(3.) THE Trial Court allowed I.A.No.503 of 2012 in O.S.No.173 of 2009 on 07.11.2012. The following is the order passed allowing the interim application: