M.K. SRINIVASAN Vs. R. RAMASAMY

JUDGEMENT

(1.) Challenging a Decree dismissing their Suit for Specific Performance in O.S. No.6 of 2011 on the file of the Principal District Court, Karur, the Plaintiffs therein have preferred the present Appeal. Instead of granting a Decree for Specific Performance, the learned District Judge has directed the First Defendant to pay the Plaintiffs the advance amount of Rs.50.0 lakhs which the Plaintiffs had paid, with Interest at 6% p.a. There is neither any Cross-Objection, nor any Cross-Appeal by the First Defendant. For narrative convenience, parties would be referred to by their rank before the Trial Court.

(2.) A brief statement on the case of the Plaintiffs may now be stated:

(3.) Defendants 2 to 11 remained ex parte. Admitting Exts.A2 to A4, the First Defendant filed his Written Statement raising his Counter-allegations. It reads: