GO. NEELAHRAM Vs. K. SIVARAMAN ALWA

JUDGEMENT

(1.) THIS suit has been filed to pass a Judgement and Decree against the Defendants, (1) directing the Defendants 1 and 2, jointly and severally, to pay the sum of Rs.1,72,99,300/ - towards the balance sale consideration for the sale of the Schedule -A and B mentioned properties in favour of the 1st Defendant, (2) directing the 1st Defendant to pay a sum of Rs.40,00,000/ - towards repayment of the hand loan availed by him with interest at the rate of 12% p.a. from the date of the plaint until realization (3) for costs.

(2.) THE plaint averments are as follows: -

(3.) THE 2nd Defendant also filed a separate the Written Statement, reiterating the averments as stated in the Written Statement filed by the 1st Defendant. .