G. SRINIVASAN Vs. M. NIRMALA

JUDGEMENT

(1.) The Plaintiffs, who could not succeed in getting a decree in the suit filed by them in O.S. No. 139 of 2001 (O.S. No. 558 of 1996 on the file of Sub Court, Coimbatore), before the learned Additional District and Sessions Judge and Fast Track Court No.2, Coimbatore, have filed this appeal.

(2.) The brief facts, which are necessary for the disposal of this Appeal Suit, are as follows:-

(3.) The learned Counsel for the Plaintiffs/Appellants, Mr.B.Nedunchezhiyan, submitted that the Plaintiffs entered into an agreement of sale with the Defendant on 14/11/1994 for purchase of the property situated in Town S.No.9/26, Cross-cut Road Coimbatore Town and District. The total sale consideration was fixed at Rs.8,20,000.00. On the date of the sale agreement on 14/11/1994, Rs.1,50,000.00 was paid as advance. The time fixed for execution of the sale deed was six months from the date of the sale agreement by which time the Defendant shall vacate the tenants from the property and also to seek permission from the other owners or sharers if any, for sale of the property. Further, the Defendant also should furnish original title deeds to the Counsel for the Plaintiffs for verification of the title.