M. CHINNATHAMBI Vs. KANNAIYAN

JUDGEMENT

(1.) This Second Appeal has been preferred against the Judgment and Decree, dtd. 11/10/2012 made in A.S. No.115 of 2011 on the file of the learned I Additional Subordinate Judge, Salem confirming the Judgment and Decree, dtd. 1/6/2011 passed in O.S. No.546 of 2010 on the file of the I Additional District Munsif, Salem.

(2.) For the sake of convenience, the parties are referred to as per their rankings in the Suit.

(3.) The Plaintiff pleads that the Defendant is the Owner of the Suit schedule mentioned property. On 8/10/2004, the Defendant executed Power of Attorney appointing the Plaintiff as his Agent. This document is registered vide Document No.323 of 2004 on the file of the Salem (East) District Registration Office at Salem. On 14/7/2004, the Defendant approached him for selling the Suit property fixing the price at Rs.1,85,000..00The Plaintiff agreed to purchase the same and paid an Advance of Rs.10,000..00Deducting the amount of Rs.10,000.00 already paid, the Plaintiff pleaded that he paid balance of Rs.1,75,000.00 on 18/10/2004.