V. SUBRAMANIAM Vs. N. DHANALAKSHMI

JUDGEMENT

(1.) The instant Second Appeal has been filed at the instance of the Defendants and their Legal Representatives. The Respondents herein are the Plaintiff and her Legal Representatives.

(2.) For the sake of convenience, the parties will be referred to according to their litigative status before the Trial Court.

(3.) The brief facts, which give rise to the instant Second Appeal is that; the Defendants are the absolute Owner of the Suit property. The First Plaintiff entered into a Registered Sale Agreement with the Defendants on 15/7/1999 agreeing to purchase the Suit properties for a total Sale consideration of Rs.1,50,000.00 and on the date of the Agreement, a sum of Rs.1,25,000.00 was paid as an Advance. The time for performance was fixed as two years and the balance Sale consideration to be paid is Rs.25,000..00According to the Plaintiff, since June 2000, the Plaintiff has been requesting the Defendants to execute the Sale Deed. However, for one reason or the other, the Defendants were evading to execute the Sale Deed. In the meanwhile, the Defendants were attempting to alienate the Suit property. Hence, the Plaintiffs have come forward with the Suit for Specific Performance and also for other reliefs.