KANJANA BASKARAN (DECEASED) Vs. R.SUNDARAM

JUDGEMENT

(1.) Being aggrieved by the Judgment and Decree passed in O.S.No.301 of 2010, dtd. 11/10/2013, on the file of the IV Additional District and Sessions Court, Coimbatore, the sole defendant therein has preferred this appeal.

(2.) One Sundaram and Sheshasalraj filed a suit for specific performance to direct the defendant to execute the sale deed after receiving the balance sale consideration or in the alternative to direct the defendant to pay the plaintiffs a sum of Rs.45,00,000.00 paid by them under the sale agreement dtd. 8/12/2009 together with interest at the rate of 18% per annum from 7/3/2010 till date of realisation and for permanent injunction, restraining the defendant from in any manner encumbering or alienating the suit property in favour of any third parties suppressing the sale agreement dtd. 8/12/2009, in favour of the plaintiffs and for costs.

(3.) The learned Trial Judge after hearing both sides and upon consideration of oral and documentary evidence has decreed the suit for specific performance granting 3 months time for payment of balance amount and for execution of sale deed. Against this judgment, the defendant Smt.Kanchana Baskaran has preferred this appeal.