KALIAMMAL Vs. GUNASEKARAN

JUDGEMENT

(1.) In this Second Appeal, challenge is made to the decree and judgment dtd. 9/10/2018 passed in A.S. No.3 of 2011, on the file of the Principal Subordinate Judge, Namakkal, confirming the Judgment and decree dtd. 26/10/2010 passed in O.S. No.888 of 2004, on the file of the Additional District Munsif Court, Namakkal.

(2.) For the sake of convenience the parties are referred to as per their ranking in the trial court.

(3.) The defendants in O.S. No.888 of 2004 on the file of the Additional District Munsif, Namakkal, are the appellants in the present appeal. The respondent/plaintiff filed the above suit for specific performance directing the defendants 1 to 3 to execute the sale deed in favour of the plaintiff after receiving the balance sale consideration failing which the court to execute the sale deed and for permanent injunction restraining the defendants, their men from interfering or obstructing plaintiff's peaceful possession and enjoyment and for alternative relief directing the defendants 1 to 3 to repay the sale consideration of Rs.45,000.00 to the plaintiff and for costs.