G.KALEESWARAN Vs. P.BALAKRISHNAN

JUDGEMENT

(1.) The plaintiff is the appellant herein.

(2.) For the sake of convenience, the parties are referred according to their ranking before the trial Court.

(3.) The plaintiff filed in O.S.No.21 of 2020 before the learned District Judge of the Nilgiris, Udagamandalam for specific performance of the Ex.A1 suit sale agreement dtd. 5/9/2018 and to deliver vacant physical possession or, in the alternative, to refund the advance amount of Rs.11.00 lakhs with 12% interest from the date of the agreement.