P PANNEERSELVAN Vs. A BAYLIS

JUDGEMENT

(1.) DEFENDANT is the appellant against a confirming decision of the learned single Judge in A. S. No. 600 of 1987.

(2.) THE plaintiff has filed the suit for specific performance of contract to execute the sale deed in respect of 1 acre 30 cents in R. S. No. 174/5 in Uthangudi Village within Madurai District.

(3.) IN the present appeal, the main contention raised by the counsel for the appellant is to the effect that there was no completed agreement between the parties and even assuming that there was any agreement, such agreement is uncertain regarding the extent of land to be sold and the consideration amount to be paid per cent and even regarding the identity of the land to be sold.