D THANGARAJ Vs. R UMAPATHI AND OTHERS

JUDGEMENT

(1.) The plaintiff in O.S.No.238 of 2008 on the file of the learned Additional District Munsif, Thirupathur, Vellore District, is the appellant herein. The respondents herein are the defendants in the suit. The said suit was filed for specific performance of a contract of sale. The trial Court by decree and judgment dated 16.08.2013, decreed the suit as prayed for. As against the same, the defendants filed an appeal in A.S.No.28 of 2013 on the file of the learned Subordinate Judge, Thirupathur, Vellore District. By decree and judgment dated 19.08.2015, the First Appellate Court allowed the appeal, set aside the decree and judgment of the trial Court and instead, decreed the suit directing the defendants to pay a sum of Rs.25,000/- with interest @ 12% per annum from 24.01.2008 till the date of realisation to the plaintiff. Challenging the same, the plaintiff is before this Court with this second appeal.

(2.) This second appeal has come up today for admission. I have heard the learned counsel for the appellant. There is no representation for the respondents though, the respondents have appeared through the learned counsel on caveat. I have also perused the records carefully.

(3.) The case of the appellant/plaintiff in brief is as follows:-