MARUTHATHAL Vs. RAMATHAL

JUDGEMENT

(1.) The appellants, who are the defendants in the suit filed this Second Appeal against the Decree and Judgment dated 26.10.1999 made in A.S.No.13 of 1999 on the file of Principal District Court, Coimbatore, confirming the Decree and Judgment dated 04.09.1998 made in O.S.No.424 of 1998 on the file of II Additional Subordinate Court, Coimbatore.

(2.) For the sake of convenience, the defendants in the suit referred as appellants and the plaintiff in the suit referred as respondent hereafter.

(3.) The respondent/plaintiff filed the suit for directing the appellants 1 to 3 to execute the sale deed, in terms of agreement of sale dated 10.12.1986, with possession or directing the appellants 1 and 2 to convey 2/3 share of the suit property with decree for partition and possession and to pay compensation of Rs.62,956/- for unperformed part of contract and also for costs.