K. S. ABDUL RAJAK Vs. SHANMUGAM

JUDGEMENT

(1.) The defendants 2 and 3, who are the subsequent purchasers in a suit for specific performance of an agreement of sale, are the appellants before us.

(2.) For the sake of convenience, the parties are referred to as per their rank before the trial Court.

(3.) The first respondent herein as plaintiff filed a suit in O.S.No. 64 of 2010, seeking a decree to declare the sale deed No. 1751 of 2010, dtd. 13/3/2010, executed by the first defendant in favour of the defendants 2 and 3 as null and void and non-est in law and for a decree of specific performance of the agreement of sale dtd. 22/8/2008 and registered extension deed dtd. 16/7/2009.