K. KRISHNAN Vs. A. VALARMATHI

JUDGEMENT

(1.) This Civil Revision Petition arises against the fair and decreetal order dated 15.09.2011, made in I.A.No.432 of 2011 in O.S.No.195 of 2010, on the file of the Principal Sub Court, Salem.

(2.) The petitioner herein filed O.S.No.195 of 2010, on the file of the Principal Sub Court, Salem. The revision petitioner entered into a registered sale agreement dated 02.07.2008, with the defendant in respect of the suit property for a sale consideration of Rs.8,00,000/ -.

(3.) A written statement was filed by the defendant / the respondent herein, denying the allegations of the plaintiff.