M. THAMIZHARASU Vs. M. KRISHNAN

JUDGEMENT

(1.) The First Defendant, Defendants 3 to 11 and the Legal Heirs of the Second Defendant in O.S. No.356 of 1991 on the file of the I Additional Subordinate Court, Tiruchirappalli are the Petitioners in all the Revision Petitions.

(2.) The First Respondent in the Revision Petition had filed O.S. No.356 of 1991 for the relief of recovery of money towards refund of advance amount arising out of a Sale Agreement, dtd. 12/12/1987. According to the Plaintiff, he entered into an Agreement on the above said date with the Defendants, who are the promoters and share-holders of Sri Rangaraja Private Limited, Srirangam. The Plaintiff had further pointed out that all the share-holders of the said Private Limited Company are the family members and they have agreed to transfer their shares to the Plaintiff and the Defendants have been appointed as their agents for entering into the Agreement of Sale.

(3.) Based upon the representation made by the Defendants, the Plaintiff is said to have entered into an Agreement of Sale. The Plaintiff had further contended that the Defendants have agreed to transfer all the shares for a consideration of Rs.9,00,000.00 and the Defendants should vacate the lessee of the theatre and hand over actual possession to the Plaintiff. On such handing over of actual possession, the balance Sale consideration would be paid by the Plaintiff.