CHELLADURAI AND ORS. Vs. AVUDAIPPAN KONAR AND ORS.

JUDGEMENT

(1.) Heard both sides.

(2.) One Perumal, the husband of Rajamani Ammal purchased the suit property under registered sale deed dated 11.08.1969. The said Rajamani Ammal entered into an agreement of sale with one Avudaiappan to sell the property for a sum for Rs.65,000/- on 06.06.1994.

(3.) Since Rajamani Ammal did not fulfil her commitments, Avudaiappan filed O.S. No. 232 of 1994 on the file of the Sub Court, Tirunelveli against Rajamani Ammal for specific performance on 04.08.1994.