PURUSOTHAMAN Vs. SHANMUGAM

JUDGEMENT

(1.) A challenge has been made to the judgment and decree of the Trial Court, dismissing the suit for specific performance and granting only the alternative relief of directing the defendant to pay a sum of Rs.10,00,000.00 with interest @ 9% from the date of agreement dtd. 4/1/2018 till the date of judgment and decree and thereafter, with interest @ 6% till the date of realization.

(2.) Notice to the respondents/defendants is dispensed with, as no adverse judgment is going to be rendered against them. The main case is taken up for final disposal at the admission stage itself.

(3.) The parties are arrayed as per their own ranking before the Trial Court.