P. PALANI AND ORS. Vs. G. SUBRAMANIAM

JUDGEMENT

(1.) THE defendants in the original suit O.S. No.123 of 2007 on the file of the Additional District Judge, Fast Track Court No. 1, Chengalpattu are the appellants in the appeal. The plaintiff therein is the respondent before this Court. The respondent G. Subramaniam filed the above said suit for the relief of specific performance and for permanent injunction based on an agreement for sale dated 05.01.2006. After contest, the suit was decreed by the trial Court by a judgment and decree dated 08.12.2010. Challenging the said decree, the present appeal has been filed by the appellants herein, who were the defendants in the original suit.

(2.) THE plaint averments based on which the respondent herein sought the reliefs are, in brief, as follows:

(3.) BASED on the above said averments, the trial Court framed the following issues: