S.DEIVANAI Vs. V.M.KOTHANDARAMAN

JUDGEMENT

(1.) These revisions arise against an order passed in an application filed under Sec. 28 of the Specific Relief Act.

(2.) The parties will be referred to as the plaintiff and the defendants for the sake of convenience.

(3.) The plaintiff entered into an agreement of sale with the defendants for the purchase of the suit schedule mentioned property. The agreed price was Rs.32,000.00 per kuzhi and an advance of Rs.10,00,000.00 was paid on 18/12/2006. The total sale consideration agreed upon between the parties was Rs.1,25,98,000.00. A written agreement was entered into between the parties on 18/12/2006.