PERIYA SAMY Vs. VIJAYA KUMAR

JUDGEMENT

(1.) This Second Appeal is preferred against the judgment and decree, dtd. 24/8/2016 passed in A.S.No.68 of 2015 on the file of the Principal District Court, Dindigul, confirming the judgment and decree, dtd. 30/10/2015 passed in O.S.No.97 of 2013 on the file of the Sub Court, Vedasandur.

(2.) The appellants are defendants 3 and 4 and the respondents 1 to 3 are the plaintiff and defendants 1 and 2 in O.S.No.97 of 2013 on the file of the Sub Court, Vedasandur. The 1st respondent/plaintiff filed the suit for specific performance directing the 1st defendant to execute sale deed after receiving the balance sale consideration of Rs.55,000.00 in respect of the suit property.

(3.) For the sake of convenience, the parties referred as plaintiff and defendants as arrayed in O.S.No.97 of 2013 on the file of the Sub Court, Vedasandur.