A PALANISAMY Vs. SAVITHIRI

JUDGEMENT

(1.) The first respondent herein has filed a suit against the second respondent in O.S.No.84 of 2008 on the file of Sub Court, Dharmapuri, seeking the relief of specific performance, based upon the unregistered sale agreement dated 15.05.2004. The suit was decreed on 29.09.2008 in favour of the first respondent. Later on, the first respondent has filed an Execution Petition in R.E.P.No.77 of 2011.

(2.) It is the case of the revision petitioner that he and his wife had purchased the suit property and other properties from the daughters of the second respondent.

(3.) The second respondent had executed the settlement deed in favour of the revision petitioner's vendors(daughters of the second respondent) on 19.10.2004. Later on, the revision petitioner herein and his wife Saroja had individually purchased the property by a sale deed dated 15.04.2011 from the daughters of the second respondent. Further, by the sale deed dated 29.07.2011, the revision petitioner's wife had settled her portion of the suit property also in favour of the revision petitioner herein.