R. RAJATHI Vs. S. KANAGARAJAN

JUDGEMENT

(1.) Challenge is made by the Defendants against the Judgment and Decree passed in O.S. No.79 of 2012, dtd. 26/4/2017 on the file of III Additional District Court, Coimbatore.

(2.) The Suit was filed for Specific Performance relating to the Suit Sale Agreement, dtd. 28/8/2011 or in the alternate, for a direction to the Defendants to pay a sum of Rs.5,28,127.00 together with interest at the rate of 12% per annum on Rs.5,00,000.00 being the advance amount paid to the Defendants from the date of Suit till the date of realisation, besides a charge decree over the Suit property.

(3.) The Trial Court has decreed the Suit, directed the Defendants to execute and register a Sale Deed in favour of the Plaintiff, as per the Sale Agreement, dtd. 28/8/2011 and to deliver possession of the Suit property, after receiving the balance sale price, granting two months time for registering the Sale Deed. Aggrieved of the same, Defendants are on Appeal.