E. SATHISH KUMAR (DIED) Vs. S. MURUGESAN

JUDGEMENT

(1.) This Appeal is as against the order of the learned Principal District Judge, Coimbatore, dtd. 21/12/2015 made in I.A. No.1636 of 2009 in O.S. No.946 of 2004 rejecting the Plaint on the ground that the Suit is barred under Order 2, Rule 2 of the Civil Procedure Code (for short, the CPC).

(2.) The Suit is for Specific Performance of the Agreement of Sale, dtd. 2/6/2000, in and by which, the First Defendant had agreed to sell the Suit property for a consideration of Rs.1,50,00,000.00 and received an advance amount of Rs.1,00,000..00

(3.) The essential terms of the said agreement are as follows: