VIJAY PRABU Vs. S.T. LAJAPATHIE

JUDGEMENT

(1.) These two First Appeals are filed against the judgment and decree passed in O.S.No.45 of 2008, filed by the appellant in A.S.No.211 of 2013 as plaintiff, seeking specific performance of the agreement dtd. 7/11/2005 and for delivery of possession, with an alternate prayer for Rs. 60,00,000.00 together with interest at 12% per annum from the date of the filing of the suit.

(2.) The District Judge, Nilgiris at Oootacamud, in and by judgment and decree dtd. 18/2/2010, rejecting the prayer for specific performance, decreed the suit for a sum of Rs. 20,00,000.00 together with interest at 12% per annum, from the date on which the amounts were advanced.

(3.) The parties are described as per their rank before the Trial court for the sake of convenience.