V.V.RAVIKUMAR Vs. M. VIJAYAM

JUDGEMENT

(1.) The Appeal is directed against the decree for specific performance passed in O.S.No.34 of 2013 on the file of the District Judge, Nilgiris.

(2.) The subject matter of the suit is the sale agreement dtd. 4/2/2011 entered between the plaintiff Mrs.M.Vijayam (purchaser) and Mr.N.R.Rajan (vendor), in respect of 14.34 acres out of 10.43 acres of tea garden situated at Coonoor.

(3.) The averment in the plaint in brief are as follows: The first defendant is the absolute owner of the suit property. He got the property through the family arrangement between himself and his family members. The first defendant offered to sell the property to the plaintiff free from all encumbrances for a total consideration of Rs.10,00,000.00. The plaintiff accepted the offer and entered into an agreement on 4/2/2011. The part of the sale consideration of Rs.5,00,000.00 already paid in cash and the balance sale consideration of Rs.5,00,000.00 was paid by cheque on the date of the agreement.