ILIYASH Vs. DEEPAN CHAKRAVARTHI

JUDGEMENT

(1.) The present Appeal Suit has been instituted against the judgment and decree dtd. 15/3/2017 passed in OS No.72 of 2015 on the file of the learned Additional District Judge, Dharmapuri.

(2.) The first appellant is the defendant and the respondents are the plaintiffs in the suit. The respondents-plaintiffs instituted the suit for recovery of money of Rs.22.00 lakhs with interest and for permanent injunction.

(3.) The plaint averments reveal that the suit properties belonged to the first appellant-defendant and the first appellant-defendant had agreed to sell the suit property to the plaintiffs' father Mr.A.T.Velayudham at the rate of Rs.51.00 lakhs and the Sale Agreement was entered into between the plaintiffs' father Mr.A.T.Velayudham and the first appellant-defendant on 26/11/2012.