K GNANASEKARAN Vs. D NEELAVATHI

JUDGEMENT

(1.) The defendants in O.S.No.77 of 2007 on the file of the learned Subordinate Judge, Thiruvallur are the appellants herein. The sole plaintiff in the suit is the respondent. The respondent filed the said suit for specific performance of contract of sale. The trial court, by decree and judgment dated 30.07.2011, decreed the suit as prayed for. As against the same, the 1st appellant/1st defendant in the suit alone filed an appeal in A.S.No.41 of 2014 on the file of the learned Principal District Judge, Thiruvallur. The 2nd defendant was shown as the 2nd respondent in the First Appeal. The respondent herein/the plaintiff was the 1st respondent in the First Appeal. By decree and judgment dated 10.11.2014, the learned Principal District Judge, Thiruvallur dismissed the appeal thereby confirming the decree and judgment of the trial court. Challenging the same, now the appellants are before this Court with this Second Appeal. Though the 2nd defendant herein was only the 2nd respondent in the First Appeal, he has also joined with the 1st appellant to file the present Second Appeal.

(2.) This Second Appeal has come up today for admission. On caveat, the respondent has made appearance through her Counsel. I have heard the learned Counsel for the appellants and the learned Counsel for the respondent. I have also perused the records carefully.

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