ALAIN AROQUIA GILBERT Vs. QUDEARADJOU

JUDGEMENT

(1.) The parties will be referred to as per their rank in the trial Court for the purpose of convenience.

(2.) The appeal is by the defendants in O.S.No.49 of 2011 on the file of the Additional District Court, Puducherry, aggrieved by the decree for specific performance granted in favour of the plaintiff in the said suit.

(3.) The plaintiff' sued for specific performance of an agreement of sale dtd. 12/1/2007, in and by which, according to the plaintiff, the defendants agreed to convey the suit property which is a residential house for a total consideration of Rs.40,00,000.00. The said agreement is registered with the office of the Sub-Registrar, Puducherry. According to the plaintiff, as per the agreement, the defendants agreed to execute a sale deed upon receipt of the balance consideration within a period of eleven (11) months from the date of the agreement. A sum of Rs.15,00,000.00 was paid as advance on the date of agreement.