R.SANKARANARAYANAN Vs. V.ELUMALAI

JUDGEMENT

(1.) The fair and decretal order, dated 8.10.2012 and made in I.A. No. 1050 of 2010 in O.S. No. 452 of 2009 on the file of the learned Subordinate Judge, Tambaram are under challenge in this memorandum of civil revision. The revision petitioner herein is the defendant in the suit in O.S. No. 452 of 2009, whereas the respondent is the plaintiff.

(2.) The respondent/plaintiff had originally filed the suit in O.S. No. 159 of 2004 as against the revision petitioner herein on the file of the learned Subordinate Judge, Chengalpattu, seeking the relief of specific performance of contract of sale agreement, dated 30.11.2003 and also for costs.

(3.) The suit was contested by the revision petitioner herein and the other defendants 2 and 3 by filing their respective written statements. Subsequent to this, the above said suit was transferred to the file of the learned Subordinate Judge, Tambaram and renumbered as O.S. No. 452 of 2009.