A. G. DAKSHINAMOORTHY Vs. KRISHNAMOORTHY

JUDGEMENT

(1.) The unsuccessful plaintiff is the appellant herein. He filed a suit in O.S.No.57 of 2006 before the Additional District Court, Cuddalore seeking specific performance of the suit sale agreement Ex.A1. The defendants 5, 8, 9 & 10 filed written statement and others have remained ex-parte.

(2.) The brief facts of the case are as under:-

(3.) (a) As per the plaint, the plaintiff and all the defendants 1 to 8 have entered into Ex.A1 - suit sale agreement on 23/6/2006 for sale of the suit schedule property and the sale consideration was Rs.11,40,000.00 and paid Rs.1,00,000.00 as advance. Duration for completion of the sale agreement is five months. Since Manjula Devi - D8 was admitted in hospital for delivery and Vijayalakshmi - D5, mother of Manjula Devi accompanied to hospital, they have not signed Ex.A1 agreement.