SHASHIKUMAR Vs. G.VASANTHA

JUDGEMENT

(1.) This civil revision petition has been filed to set aside the fair and decretal order dtd. 23/1/2025 passed in I.A.No.2 of 2024 in O.S.No.102 of 2007 on the file of the learned II Additional District Judge, Coimbatore.

(2.) The petitioner is the plaintiff in the suit and the second respondent in this revision is the subsequent purchaser/third defendant. The very issue involved in this revision is with regard to the refund of interest accrued on the balance sale consideration deposited from the date of deposit till the date of execution of sale deed.

(3.) Brief background in filing of this revision are as follows: