RAJESWARI Vs. SIVAKOZHUNDHU

JUDGEMENT

(1.) THE plaintiff in O. S. No. 566 of 2000 on the file of the Principal District Munsif Court, Cuddalore who has lost before both the Courts below has filed the above second appeal.

(2.) FOR the sake of convenience, the parties are referred to as they are arrayed in the suit.

(3.) IT is the case of the plaintiff that the defendant executed an agreement of sale dated 07. 06. 1999 agreeing to sell the suit property to the plaintiff for a sale consideration of Rs. 23,250/-; Rs. 22,250/- was paid as advance and the balance was to be paid at the time of execution of sale deed; the plaintiff was put in possession of the suit property and since the defendant refused to execute the sale deed, the suit has been filed for specific performance.