R. MADURAI VEERAN Vs. THE ASSISTANT ENGINEER TAMIL NADU GENERATION & DISTRIBUTION CORPORATION LIMITED

JUDGEMENT

(1.) HEARD both sides.

(2.) ACCORDING to the petitioner, he entered into a sale agreement dated 23.03.2011 with one Pandiammal and K.Karunamoorthy for purchasing the property measuring an extent of 7 cents in R.S. No.82/1 bearing door Nos. 16A/11 and 16A/12 in Ramaiah Street, Jaihindpuram, Madurai and paid an advance amount of Rs.27,35,000/ - out of Rs.55,00,000/ -.

(3.) IN fact, the said Pandiammal and Karunamoorthy had not honoured their words. Despite the petitioner's continuous demand and expressed his readiness to pay the balance sale consideration as per sale agreement and later, he was perforced to file a suit in O.S. No.157 of 2013 on the file of the trial court seeking a relief of specific performance against them and the said suit is pending for trial.