MESSRS GANESH INDUSTRIES Vs. BHARATH RUBBER COMPANY

JUDGEMENT

(1.) THE unsuccessful plaintiff in O.S.No.487 of 1987 on the file of the Principal Subordinate Judge, Coimbatore is the appellant in the appeal. For the sake of convenience, the parties are hereinafter referred to as per their array in the suit.

(2.) THE suit was filed for directing the defendants to execute a sale deed in favour of the plaintiff, in respect of suit property at his cost and on his paying the balance sale price of Rs.25,000/-.

(3.) ON the above said pleadings, the trial Court framed the following issues viz