SELVI; MANJU; INDU; K K KRISHNAN Vs. DENNIS

JUDGEMENT

(1.) The unsuccessful defendants before both the Courts below are the appellants herein challenging the decree for payment of money.

(2.) The respondent herein as the plaintiff filed the suit for recovery of a sum of Rs.6,69,482/- with interest on the principal sum of Rs.5,00,000/- with 24% interest by contending that the said sum of Rs.5 lakhs received by the defendants 1 and 4 pursuant to a sale agreement, dated 14.6.2007 and failed to execute the sale deed. It is the further case of the plaintiff that instead of executing the sale deed in favour of the plaintiff, the defendants 1 and 4 executed a gift deed in favour of the defendants 2 and 3 who are their daughters. It is the specific case of the plaintiff that on the date of agreement i.e. 14.6.2007, a sum of Rs.3,00,000/- was paid as advance and another sum of Rs.50,000/- was paid on 14.8.2007 and Rs.1,50,000/- was paid on 23.12.2007.

(3.) The defendants contested the said suit by filing written statement generally by denying the execution of the sale agreement.