K.R. SELVARAJ KUMAR Vs. M. THULASIAMMAL

JUDGEMENT

(1.) THE suit has been filed by the plaintiff seeking for specific performance of the Sale agreement dated 14.07.2011 entered between the plaintiff and the defendant and direct the defendant to execute the sale deed in respect of the suit schedule property in the name of the plaintiff by receiving a sum of Rs. 3,00,000/ - being the balance sale consideration and for a permanent injunction restraining the defendant or any person or persons claiming through or under the defendant from alienating the suit schedule property in any manner whatsoever and also for an order directing the defendant to pay the costs of this suit.

(2.) THE case of the plaintiff, as stated in the plaint, is as follows: -

(3.) THEREAFTER , the case was posted before the learned Additional Master No. II, for recording ex -parte evidence. The plaintiff examined himself as P.W. 1 and marked Exs. P1 to P3 to substantiate his case as stated in the plaint.