INDRANI AMMAL Vs. M. RAVI

JUDGEMENT

(1.) The defendants in the original suit are the appellants in the appeal. The respondent herein filed O.S.No.30 of 2006 on the file of the District Court, Vellore, for the relief of specific performance based on an agreement for sale dated 10.06.2003 directing the appellants/defendants to execute the sale deed and to deliver possession of the suit property and also for permanent injunction not to encumber or alienate the suit property. The respondent/plaintiff also had prayed for a direction to pay Rs.1000/- as damages. An alternative prayer for refund of the advance amount with interest had also been made. The suit came to be made over to the Additional District and Sessions Judge, Fast Track Court, Vellore and renumbered as O.S.No.41 of 2006.

(2.) The plaint allegations, in brief, are as follows:

(3.) The suit was resisted by the appellants/defendants based on the written statement filed by the second appellant, which was adopted by the appellants 1 and 3. The averments made in the written statement, in brief, are as follows: