M.S. EVA LABERIBE Vs. S. RADHAKRISHNAN

JUDGEMENT

(1.) After hearing the arguments of Mrs. Hema Sampath, learned Senior Counsel appearing for the Appellant and Mr. N. Suresh, learned Counsel appearing for the Respondents-Caveator, the main case itself is taken up since argument in C.M.P and Appeal Suit are being one and the same.

(2.) The brief facts necessary for determination of this case are as under:

(3.) Based upon the evidence let in by the parties during the trial PW1 and Exs.A1 to A12, the Trial Court has come to the conclusion that the Sale Agreement is related to the year 2006 and accordingly, while accepting the case of the Plaintiff that he is ready and willing to perform his part of the contract.